Section 4 — Prohibition of misleading advertisements relating to drugs.

The Drugs and Magic Remedies (Objectionable Advertisement) Act, 1954
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 matters 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.

Official Hindi (PDF) ↗

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