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Pharmacy Act, 1948 Foot Notes 1. The Act has been extended to Dadra and Nagar Haveli by Reg. 6 of 1963; to Pondicherry by Reg. 7 of 1963, to Goa, Daman and Diu by Reg. 11 of 1963 and to Lakshadweep by Reg. 8 of 1955. The Act has been modified in its application to the States of Maharashtra, Gujarat, Mysore and Rajasthan by S.O. 2814, dated 14th. August, 1964; see GOI, 1964, Extraordinary, Pt. II Section 3(ii), p. 717. The Act has been modified in its application to the States of the Tamil Nadu by the Madras Adaptation of Laws (Central Acts) Order, 1957 and the Madras Adaptation of Laws (Central Acts) Order, 1961. 2. Substituted by Act No. 24 of 1959, for sub-section (2), w.e.f. 1st. May, 1960. 3. The words "not later than three years from the commencement of this Act," omitted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 4. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 5. Substituted by Act No. 70 of 1976, for clauses (c), (d) and (e), w.e.f. 1st. September, 1976. 6. Substituted by Act No. 24 of 1959, for the former clause (f), w.e.f. 1st. May, 1960. 7. Substituted by Act No. 70 of 1976, for the former clauses (h), (i) and, w.e.f. 1st. September, 1976. 8. Earlier clause (k) omitted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 9. Substituted by Act No. 70 of 1976, for the words "authority known as the Inter-University Board", w.e.f. 1st. September, 1976. 10. Substituted by Act No. 70 of 1976, for the words "three", w.e.f. 1st. September, 1976. 11. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 12. Substituted by Act No. 70 of 1976, for the former clause (f), w.e.f. 1st. September, 1976. 13. The words and letter "Part A" omitted by the Adaptation of Laws (No. 3) Order, 1956. 14. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 15. Substituted by the Adaptation of Laws (No. 3) order, 1956, for the words "each such". 16. The words "either a registered medical practitioner or" omitted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 17. Substituted by Act No. 70 of 1976, for the former proviso, w.e.f. 1st. September, 1976. 18. Explanation omitted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 19. Proviso omitted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 20 Substituted by Act No. 70 of 1976, for the words "An elected President", w.e.f. 1st. September, 1976. 21. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 22. The words, "other than a nominated President" omitted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 23. Substituted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 24. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 25. The words "of India" omitted by the A. O. 1950. 26. Substituted by the Adaptation of Laws (No. 3) Order, 1956, for the words "Part A States and Part C States" which had been Substituted by the A.O. 1950, for the words "Provinces of India". 27. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 28. Substituted by the A.O. 1950, for the words "British subject of Indian domicile". 29. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 30. The Words "together with an abstract of its accounts" omitted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 31. Substituted by Act No. 70 of 1976, for the words "copy or abstract", w.e.f. 1st. September, 1976. 32. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 33. Inserted by Act No. 4 of 1986 (date to be notified). 34. Substituted by Act No. 70 of 1976, for earlier clause (a), w.e.f. 1st. September, 1976. 35. Substituted by Act No. 70 of 1976, for the words "secretary", w.e.f. 1st. September, 1976. 36. Substituted by Act No. 70 of 1976, for the words "Treasurer", w.e.f. 1st. September, 1976. 37. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 38. Substituted by Act No. 70 of 1976, for the words "two", w.e.f. 1st. September, 1976. 39. Substituted by Act No. 70 of 1976, for the words "members of the pharmaceutical profession", w.e.f. 1st. September, 1976. 40. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 41. Substituted by Act No. 70 of 1976, for the words and figures "Drugs Act, 1940", w.e.f. 1st. September, 1976. 42. Substituted by Act No. 70 of 1976, for the words "member of the pharmaceutical profession", w.e.f. 1st. September, 1976. 43. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 44. Substituted by Act No. 70 of 1976, for the words and figures "Drugs Act, 1940", w.e.f. 1st. September, 1976. 45. Substituted by Act No. 70 of 1976, for the words "at least half", w.e.f. 1st. September, 1976. 46. Substituted by Act No. 70 of 1976, for the words "member of the pharmaceutical profession", w.e.f. 1st. September, 1976. 47. Substituted by Act No. 70 of 1976, for the words "An elected President", w.e.f. 1st. September, 1976. 48. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 49. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 50. Substituted by Act No. 24 of 1959, for the words "A person shall be entitled", w.e.f. 1st. May, 1960. 51. The words "the provinces of" omitted by the A.O. 1950. 52. Substituted by Act No. 24 of 1959, for the words "a person shall on payment of the prescribed fee", w.e.f. 1st. May, 1960. 53. Substituted by Act No. 24 of 1959, for the words "under this sub-section", w.e.f. 1st. May, 1960. 54. Substituted by Act No. 24 of 1959, for the words "twenty-one-years", w.e.f. 1st. May, 1960. 55. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 56. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 57. Inserted by Act No. 70 of 1976, w.e.f 1st. September, 1976. 58. In its application to Andhra Pradesh, section 33A has been inserted by the Andhra Adaptation of Laws (Second Amendment) Order, 1954. In its application to the State of Madras, section 33A has been inserted and later substituted by the Adaptation of Laws Order, 1954 and the Madras (Added Territories) Adaptation of Laws Order, 1961 respectively. 59. Substituted by Act No. 24 of 1959, for the words "in the prescribed manner endorse the certificate of registration accordingly", w.e.f. 1st. May, 1960. 60. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 61. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 62. Substituted by Act No. 70 of 1976, for the words and figures "Drugs Act, 1940", w.e.f. 1st. September, 1976. 63. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 64. Substituted by Act No. 24 of 1959, for earlier section 40, w.e.f. 1st. May, 1960. 65. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 66. The words "except under the direct and personal supervision of a registered pharmacist", omitted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 67. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 68. Substituted by Act No. 22 of 1982, for the words "five years", w.r.e.f. 1st. September, 1978. 69. Substituted. by Act No. 24 of 1959, for the words "an order of the State Government", w.e.f. 1st. May, 1960. 70. Inserted by Act No. 70 of 1976, w.e.f. 1st. September, 1976. 71. The words "are the manner of endorsement of renewals thereof" omitted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 72. Inserted by Act No. 24 of 1959, w.e.f. 1st. May, 1960. 73. Inserted by Act No. 4 of 1986, w.e.f. 15th. May, 1986    |
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