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Drugs and Magic Remedies, 1954 15. Power to exempt from application of Act. - If in the opinion of the Central 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 Official Gazette, direct that the provisions of sections 3,4,5 and 6 or nay one of such provision shall not apply subject to the advertisement of any such drug or class of drugs or any such class of advertisement relating to drugs.    |
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