Section 18(d) in The Jammu and Kashmir Pharmacy Act, 2011
(d)[ is a matriculate or has passed an equivalent examination from a recognised University and has 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 for a total period of not less than five years prior to the date notified under sub-section (2) of section 17.] [Substituted by Act XVIII of 1985, section 3.]
