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State of Jammu-Kashmir - Section

Section 4 in The Jammu and Kashmir Pharmacy Act, 2011

4. Incorporation of Council.

- The Council constituted under section 3 shall be a body corporate by the name of the Pharmacy council of Jammu and Kashmir having perpetual succession and a common seal, with power to acquire and hold property, both movable and immovable, and shall by the said name sue and be sued.