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Drugs and Magic Remedies, 1954

(Act no. 21 of 1954)

[30th April 1954]

Contents
Sections Particulars
1 Short title, extent and commencement
2 Definitions
3 Prohibition of advertisement of certain drugs for treatment of certain diseases and disorders
4 Prohibition of misleading advertisements relating to drugs
5 Prohibition of advertisement of magic remedies for treatment of certain diseases and disorders
6 Prohibit on of import into, and export from India of certain advertisement
7 Penalty
8 Powers of entry, search, etc.
9 Offences by companies
9A Offences to be cognizable
10 Jurisdiction to try offences
10A Forfeiture
11 Officers to be deemed to the public servants
12 Indemnity
13 Other laws not affected
14 Savings
15 Power to exempt from application of Act
16 Power to make rules
  The Schedule

(OBJECTIONABLE ADVERTISEMENTS) ACT, 1954

An Act to control the advertisement of drugs in certain cases, to prohibit the advertisement for certain purposes of remedies alleged to possess magic qualities and to provide for matters connected therewith.

Be it enacted by Parliament as follows:-



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