Section 19 in The Jammu and Kashmir Pharmacy Act, 2011
19. Qualifications for subsequent registration.
(1)After the date appointed under sub-section (2) of section 17 and before the Education Regulations have, by or under section 10, taken effect in the State, a person shall, on payment of the prescribed fee, be entitled to have his name entered in the register if he resides or carries on the business or profession of pharmacy in the State, and if he-(a)satisfies the conditions prescribed with the prior approval of the Council or where no conditions have been prescribed, the conditions entitling a person to have his name entered on the first register as set out in section 18; or(b)is a registered pharmacist in an other State; or(c)possesses a qualification approved under sub-section (4) of section 11:Provided that no person shall be entitled under this sub-section to have his name entered in the register unless he has passed a matriculation examination or an examination prescribed as being equivalent to a matriculation examination.(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.
