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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Bombay Presidency - Subsection

Section 36(b) in The Bombay Drugs (Control) Act, 1959.

(b)in the case of an action for damages, if the tender of sufficient amends has been made before the action was brought, or if after the institution of the action a sufficient sum of money is paid into Court with costs, by or on behalf of the defendant.