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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(4) in The Jammu and Kashmir Pharmacy Act, 2011

(4)A person aggrieved by an order under sub-section (1) which has been confirmed by the Council may, within thirty days from the communication to him of such confirmation, appeal to the Government and the order of the Government upon such appeal shall be final.