Section 28(2) in The Jammu and Kashmir Pharmacy Act, 2011
(2)For the purposes of this section-(a)shall be immaterial whether or not any person is deceived by such pretence or use aforesaid;(b)the use of the description "pharmacist" "chemist" "pharmaceutics" "dispenser" "dispensing chemist" or any combination of such words shall be deemed to be reasonably calculated to suggest that the person using such description is a person whose name is for the time being entered in the register of the State;(c)the onus of proving that name of a person is for the time being entered in the register of a State shall be on him who asserts it
