Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Jammu-Kashmir - Subsection Section 28(3) in The Jammu and Kashmir Pharmacy Act, 2011 (3)Cognizance of an offence punishable under this section shall not be taken except upon complaint made by order of the Government or the Executive Committee of the Council.
