Section 1(3) in The Jammu and Kashmir Pharmacy Act, 2011
(3)It shall come into force at once but [Chapters III and IV] [Brought into force vide Annexure 'C' to Cabinet Order ibid.] shall take effect from such date [x x x] [Words deleted by Act VIII of 1968.] as the Government may, by notification in the Government Gazette, appoint in this behalf.
