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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Bombay Presidency - Subsection

Section 21(1)(ii) in The Bombay Drugs (Control) Act, 1959.

(ii)for a second offence, with imprisonment for a term which may extend to two years and with fine which may extend to two thousand rupees: