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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(e) in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018

(e)any advertisement relating to a drug printed or published by any person with the previous sanction of the Government granted prior to the commencement of the Act :