Section 11(4) in The Jammu and Kashmir Pharmacy Act, 2011
(4)Notwithstanding-anything contained hereinabove the Council, if it is satisfied that any qualification in pharmacy granted by an authority outside the State affords a sufficient guarantee of the requisite skill and knowledge, may declare such qualification to be an approved qualification for the purpose of qualifying for registration under this Act, and may, for reasons appearing to it sufficient, at any time declare that such qualification shall be deemed to be approved only when granted before or after a specified date.
