Section 24 in The Jammu and Kashmir Pharmacy Act, 2011
24. Restoration to register.
- The Council may, at any time for reasons appearing to it sufficient, order that upon payment of the prescribed fee the name of a person removed from the register shall be restored thereto:Provided that where an appeal against such removal has been rejected by the Government, an order under section shall not take effect until it has been confirmed by the Government.
