Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act] Bombay Presidency - Subsection Section 40(2)(m) in The Bombay Drugs (Control) Act, 1959. (m)requiring the entering of the names and addresses, and the taking of signatures of purchasers in the register of sale of any notified drug;