Section 3(b) in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978
(b)to advertisements in medical journals, or to notices and literature circulated exclusively to members of the medical profession, if such advertisement, notices or literature relate to any liquor which has been specially approved as of medicinal value -(i)by the Medical Council established by the [Telangana] [Adapted by G.O.Ms.No.68, Health, Medical and Family Welfare (C.1) Department, dated 03.08.2015.] Medical Practitioners Registration Act, 1968;(Act 23 of 1968). or(ii)by any other Medical Council which has been established under any law for the time being in force in any other part of India, or which has been recognized by the Government of the State concerned; or(iii)by such authority in respect of Indian Medicine as may be notified by the Government.
