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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in The Jammu and Kashmir Pharmacy Act, 2011

(2)Any authority which holds an examination in pharmacy may apply to the Council for approved of the examination, and the Council, if satisfied, after such enquiry as it thinks fit to make, that the said examination is in conformity with the Education Regulations shall declare the said examination to be an approved examination for the purpose of qualifying for registration as a pharmacist under this Act.