(1) This Act may be called the Pharmacy Act, 1948 .

(2) 2[ It extends to the whole of India except the State of Jammu and Kashmir.]

(3) It shall come into force at once, but Chapters III, IV and V shall take effect in a particular State from such date 3[ as the State Government may, by notification in the Official Gazette, appoint in this behalf: 3[ Provided that where on account of the territorial changes brought about by the reorganisation of States on the 1st day of November, 1956 , Chapters III, IV and V have effect only in a part of a State, the said Chapters shall take effect in the remaining part of that State from such date as the State Government may in like manner appoint.] Interpretation