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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Bombay Presidency - Subsection

Section 40(2)(i) in The Bombay Drugs (Control) Act, 1959.

(i)the furnishing of any such information as may be required with respect to the business or profession carried on by any dealers or any medical practitioner;