Section 19(2) in The Jammu and Kashmir Pharmacy Act, 2011
(2)After the Education Regulations have by or under section 10 taken effect, a person shall, on payment of the prescribed fee, be entitled to have his name entered in the register if he has attained the age of twenty-one years, if he resides or carries on the business or profession of pharmacy in the State and if he has passed an approved examination possesses a qualification approved under sub-section (4) of section 11.
