(2)After the Education Regulations have, by or under section 11 taken effect in the State, a person shall on payment of the prescribed fee be entitled to have his name entered on the register if he has attained the age of [eighteen years] [ Substituted by Act 24 of 1959, Section 10, for " twenty one years" (w.e.f. 1.5.1960).], if he resides, or carries on the business or profession of pharmacy, in the State and if he has passed an approved examination or possesses a qualification approved under section 14, [or is a registered pharmacist in another State.] [ Inserted by Act 24 of 1959, Section 10 (w.e.f. 1.5.1960).][32-A. Special provisions for registration of certain persons.-(1) Notwithstanding anything contained in section 32, a State Council may also permit to be entered on the register-(a)the names of displaced persons who have been carrying on the business or profession of pharmacy as their principal means of livelihood from a date prior to the 4th day of March, 1948, and who satisfy the conditions for registration as set out in section 31;(b)the names of citizens of India who have been carrying on the business or profession of pharmacy in any country outside India and who satisfy the conditions for registration as set out in section 31;(c)the names of persons who resided in an area which has subsequently become a territory of India and who satisfy the conditions for registration as set out in section 31;(d)the names of persons who carry on the business or profession of pharmacy in the State, and(i)would have satisfied the conditions for registration as set out in section 31, on the date appointed under sub-section (2) of section 30, had they applied for registration on or before that date; or(ii)have been engaged in the compounding of drugs in a hospital or dispensary or other place in which drugs are regularly dispensed on prescriptions of medical practitioners as defined in sub-clause (iii) of clause (f) of section 2 for a total period of not less than five years prior to the date appointed under sub-section (2) of section 30;(e)the names of persons who were qualified to be entered in the register for a State as it existed immediately before the 1st day of November, 1956, but who, by reason of the area in which they resided or carried on their business or profession of pharmacy having become part of a State as formed on that date, are not qualified to be entered in the register for the latter State only by reason of their not having passed either a matriculation examination or an examination prescribed as being equivalent to a matriculation examination or an approved examination or of their not possessing a qualification approved under section 14;(f)the names of persons-(i)who were included in the register for a State as it existed immediately before the 1st day of November, 1956; and(ii)who, by reason of the area in which they resided or carried on their business or profession of pharmacy having become part of a State as formed on that date, reside or carry on such business or profession in the latter State;(g)the names of persons who reside or carry on their business or profession of pharmacy in an area in which this Chapter takes effect after the commencement of the Pharmacy (Amendment) Act, 1959, and who satisfy the conditions for registration as set out in section 31.
