Section 2 in The West Bengal Undesirable Advertisements (Control) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)"advertisement" includes oral advertisement and also includes any notice, sign, announcement, bill, handbill, circular, book newspaper, magazine, periodical, pamphlet, or leaflet, whether pictorial or otherwise ;(2)"prescribed" means prescribed by rules made under this Act;(3)"sexual disorder" means any ailment, irregularity, affection or diseased condition of the organs of generation ;(4)"venereal disease" means syphilis, gonorrhoea or soft chancre or any sign, symptom or sequela of such disease and includes such other venereal diseases as may be prescribed by the State Government in this behalf.
