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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(2) in The Bombay Drugs (Control) Act, 1959.

(2)If the State Government is satisfied that a drug is used in a manner injurious to health, the State Government may, by notification in the Official Gazette, specify such drug as a notified drug.