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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(d)that where the offence or infamous conduct continued over a period, the registered pharmacist had, or reasonable ought to have had,knowledge of the continuing offence or infamous conduct; or