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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Bombay Presidency - Subsection

Section 12(1)(b) in The Bombay Drugs (Control) Act, 1959.

(b)if he is not a dealer or medical practitioner, in excess of such quantity as has been at any one time dispensed or sold on prescription for a bona fide medicinal use to him or to a member of his household, except under a permit granted by an officer duly empowered by the State Government in this behalf: