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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2) in The Jammu and Kashmir Pharmacy Act, 2011

(2)The Government shall, by the same or a like notification appoint a date on or before which applications for registration, which shall be accompanied by [a fee of rupees fifty] [Sub-section (1-A) inserted by Act XVIII of 1985, section 2.] shall be made to the Registration Tribunal.