Section 23(1)(c) in The Jammu and Kashmir Pharmacy Act, 2011

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State of Jammu-Kashmir - Subsection

Section 23(1)(c) in The Jammu and Kashmir Pharmacy Act, 2011

(c)that any person employed by the registered pharmacist for the purposes of his business of pharmacy has, at any time during the period of twelve months immediately preceding the date on which the offence or infamous conduct took place, committed a similar offence or been guilty of similar infamous conduct and that the registered pharmacist had. or reasonably ought to have had, knowledge of such previous offence or infamous conduct; or

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State of Jammu-Kashmir - Subsection

Section 23(1)(c) in The Jammu and Kashmir Pharmacy Act, 2011