In this Act, unless the context otherwise requires,-- (a) "advertisement" includes any notice, circular, label, wrapper or other document and also includes any visible representation made by means of any light, sound, smoke or gas; (b) "distribution" includes distribution by way of samples whether free or otherwise; (c) "indecent representation of women" means the depiction in any manner of the figure of a woman, her form or body or any part thereof in such a way as to have the effect of being indecent, or derogatory to, or denigrating, women, or is likely to deprave, corrupt or injure the public morality or morals; (d) "label" means any written, marked, stamped, printed or graphic matter, affixed to, or appearing upon, any package; (e) "package" includes a box, carton, tin or other container; (f) "prescribed" means prescribed by rules made under this Act.Open in Lexace · Ask the AI about this section
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