Section 4 in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
4. Prohibition of misleading advertisements relating to drugs.
- Subject to the provisions of this Act, no person shall take any part in the publication of any advertisement relating to a drug if the advertisement contains any matter which -(a)directly or indirectly gives a false impression regarding the true character of the drug ; or(b)makes a false claim for the drug ; or(c)is otherwise false or misleading in any material particular.
