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[Cites 0, Cited by 3] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Drugs And Magic Remedies (Objectionable Advertisements) Act, 1954

(c)‘magic remedy’ includes a talisman, mantra, kavacha, and any other charm of any kind which is alleged to possess miraculous powers for or in the diagnosis, cure, mitigation, treatment or prevention of any disease in human beings or animals or for affecting or influencing in any way the structure or any organic function of the body of human beings or animals;