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

State of Jammu-Kashmir - Subsection

Section 23(5) in The Jammu and Kashmir Pharmacy Act, 2011

(5)A person whose name has been removed from the register under this section or under sub-section (2) of section 21 shall forthwith surrender his certificate of registration to the President and the name so removed shall be published in the Government Gazette.