(b)[ to advertisements in medical journals, or to notices and literature circulated exclusively to members of the medical profession, if such advertisements, notices or literature relate to any liquor or intoxicating drug which has been specially approved as of medicinal value - [Clauses (b) and (c) were lettered as clauses (c) and (d) respectively, and clause (b) was inserted by section 2 (ii) of the Madras Prohibition (Amendment). Act, 1938 (Madras Act X of 1938).](i)by the Medical Council established by the [Tamil Nadu] Medical Registration Act, 1914, (Tamil Nadu Act IV of 1914.) ; or(ii)by any other Medical Council which has been established under any law for the time being in force [in any other State] [These words were substituted for the words ' in any other Province in British India or in any Indian State ' by the Adaptation (Amendment) Order of 1950.], or which has been recognized by the Government of such [***] [The words 'Province or' were omitted by Order of 1950.] State ; or(iii)by such authority in respect of Indian Medicine as may be notified by the [State] [This word was substituted for the word ' Provincial ' by the Adaptation Order of 1950.] Government ; or]
