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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1) in The Jammu and Kashmir Pharmacy Act, 2011

(1)if any person whose name has been removed from the register fails without sufficient cause forth with to surrender his certificate of registration he shall be punishable with fine which may extend to fifty rupees.