 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Drugs and Magic Remedies, 1954 2. Definitions. - In this Act, unless the context otherwise requires- (a) “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; (b) “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 affect or influence in any way the structure or any organic function of the body of human beings or animals; H-clauses (i), (ii) and (iii); (c) “Magic remedy” includes a talisman mantra kavacha, 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; (cc) “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 (7 of 1916) specified in the Schedules to the Indian Medical Council Act 1956 (102 of 1956); or (ii) Who is entitled to be registered as a medical practitioner under any law for the time being in force; in any State to which this Act extends relating to the registration of medical practitioner; (d) “Taking any part in the publication of any advertisement includes- (i) The printing of the advertisement; (iii) The publication of any advertisement outside the territories to which this Act extends by or at the instance of person residing within the said territories;    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back