Section 3 in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
3. Prohibition of advertisement of certain drugs for treatment of certain diseases and disorders.
- Subject to the provisions of the Act, no person shall take any part in the publication of any advertisement referring to any drug in terms, which suggest or are calculated to lead to the use of that drug for, -(a)the procurement of miscarriage in women or prevention of conception in woman ; or(b)the maintenance or improvements of the capacity of human beings for sexual pleasure ; or(c)the correction of menstrual disorder in women ; or(d)the diagnosis, cure, mitigation, treatment or prevention of any diseases, disorder or condition specified in the Schedule, or any other disease, disorder or condition (by whatsoever name called) which may be specified in the rules made by the State Government under this Act.
