14. Qualifications granted outside the territories to which this Act extends .-The Central Council, if it is satisfied that any qualification in pharmacy granted by an authority outside the [territories to which this Act extends] affords a sufficient guarantee of the requisite skill and knowledge, may declare such qualification to be an approved qualification for the purpose of qualifying for registration under this Act, and may for reasons appearing to it sufficient at any time declare that such qualification shall be deemed [subject to such additional conditions, if any, as may be specified by the Central Council,] [ Inserted by Act 70 of 1976, Section 8 (w.e.f. 1.9.1976).] to be approved only when granted before or after a specified date:
Provided that no person other than a [citizen of India] [ Substituted by A.O. 1950, for " British subject of Indian domicile" .] possessing such qualification shall be deemed to be qualified for registration unless by the law and practice of the State or country in which the qualification is granted, persons of Indian origin holding such qualification are permitted to enter and practise the profession of pharmacy.
