Section 27 in The Jammu and Kashmir Pharmacy Act, 2011
27. Printing of register.
- As soon as may be after the first day of April in each year, the President shall cause to be printed copies of the register as it stood on the said date, and such copies shall be made available to person applying therefor on payment of the prescribed charge, and shall be evidence that on the said date the person whose names are entered therein were registered pharmacists.Chapter-IV Miscellaneous
