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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(3) in The Jammu and Kashmir Pharmacy Act, 2011

(3)Any person whose application for registration is rejected by President may, within three months from the date of such rejection, appeal to the Government and the decision of the Government thereon shall be final.