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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Bombay Presidency - Subsection

Section 12(2) in The Bombay Drugs (Control) Act, 1959.

(2)In fixing the maximum quantity of a notified drug which may be possessed under this section the State Government may fix different maxima for the possession of different notified drugs, and in respect of their possession by different classes of wholesalers and retailers.