Section 18(2) in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may -(a)specify any disease, disorder or condition to which the provisions of section 3 shall apply ;(b)prescribe the manner in which advertisements of articles or things referred to in clause (c) of Section 16 may be sent confidentially.
