Section 2 in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018 ;(b)"advertisement" includes any notice, circular, label, wrapper, or other document, and any announcement made orally or by any means of producing or transmitting light, sound or smoke ;(c)"drug" includes -(i)a medicine for the internal or external use of human beings or animals ;(ii)any substance intended to be used for or in the diagnosis, cure, mitigation, treatment or prevention of disease in human beings or animals ;(iii)any article, other than food intended to effect or influence in any way the structure or any organic function of the body of human beings or animals ;(iv)any article intended for use as a component of any medicine, substance or article, referred to in sub-clauses (i), (ii) and (iii) ;(d)"Government" means the Government of Jammu and Kashmir ;(e)"magic remedy" includes a talisman, mantra 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 ;(f)"registered medical practitioner" means any person, -i. who holds a qualification granted by an authority specified in, or notified under, section 3 of the Indian Medical Degrees Act, 1916 (Central Act) , specified in the Schedules to the Indian Medical Council Act, 1956 (Central Act) or specified in the Schedule to the Jammu and Kashmir Medical Registration Act, Samvat 1988 ; orii. who is entitled to be registered as a medical practitioner under any law for the time being in force in the State ;(g)"taking any part in the publication of any advertisement" includes -i. the printing of the advertisement ; andii. the publication of any advertisement outside the State at the instance of a person residing in the State.
