Section 16 in The Jammu and Kashmir Pharmacy Act, 2011
16. Preparation and maintenance of register.
(1)As soon as may be after this Chapter has taken effect, the Government shall cause to be prepared, in the manner hereinafter provided, a register of pharmacists.(2)The Council shall, as soon-as possible after it is constituted, assume the duty of maintaining the register in accordance with the provisions of this Act.(3)The register shall include the following particulars, namely(a)the full name and residential address of the registered person(b)the date of his first admission to the register;(c)his qualifications for registration;(d)his professional address, and if he is employed by any person the same of such person;(e)such further particulars as may be prescribed.
