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The Pharmacy (Amendment) Bill, 2023 was introduced in Lok Sabha on August 03, 2023. It amends the Pharmacy Act, 1948. The Act regulates the practice and profession of pharmacy. Key features of the Bill include:
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Registration: Registration under the Pharmacy Act, 1948 is mandatory to practice pharmacy in India. The Bill specifies that anyone who is registered as a pharmacist under the Jammu and Kashmir Pharmacy Act, 2011 or possesses qualifications prescribed under the 2011 Act will be deemed to be registered as a pharmacist under the Pharmacy Act, 1948. This will be contingent upon the person submitting an application for registration within a year of the amendment coming into force, and paying a prescribed fee.
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