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

Bombay Presidency - Subsection

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

(a)if the plaintiff does not prove that, previously to bringing such action, he has presented all such appeals or applications for revision allowed by or under this Act or by or under any other law for the time being in force, as within the aforesaid period of four months it was possible to present; or