Section 32A(1)(d) in The Pharmacy Act, 1948

Central Government Act

(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 registra- tion 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

1. Subs. by Act 24 of 1959, s. 10, for" under this sub- section" (w. e. f. 1- 5- 1960 ).

2. Subs. by s. 10, ibid., for" twenty- one years" (w. e. f. 1- 5- 1960 ).

3. Ins. by s. 10, ibid., (w. e. f. 1- 5- 1960 ).

4. Ins. by s. 11, ibid., (w. e. f. 1- 5- 1960 ).

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;