Section 17 in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
17. Power to exempt from application of Act.
- If in the opinion of the Government public interest requires that the advertisement of any specified drug or class of drugs or any specified class of advertisement relating to drugs should be permitted, it may by notification in the Government Gazette, direct that the provisions of sections 3, 4, 5 and 6 or any one of such provisions shall not apply or shall apply subject to such conditions as may be specified in the notification to or in relation to the advertisement of any such drug or class of drugs or any such class of advertisements relating to drugs.
