Section 2 in The Jammu and Kashmir Pharmacy Act, 2011
2. Interpretation.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Council" means the Pharmacy Council constituted under section 3;(b)"Executive Committee" means the Executive Committee of the Council;(c)"Medical practition" means a person registered or eligible for registration in a medical register of the State meant for the registration of persons practising allopathic system medicines under the Jammu and Kashmir Medical Registration Act, 1998;(d)"prescribed" means in Chapter II prescribed by regulations made under section 15 and elsewhere prescribed by rules made under section 32;(e)"register" means a register of pharmacists pharmacists prepared and maintained under Chapter III;(f)"registered pharmacist" means a person whose name is for the time being entered on the register of the State.Chapter-II The Pharmacy Council
