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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Bombay Presidency - Subsection

Section 29(b) in The Bombay Drugs (Control) Act, 1959.

(b)detain and search any person whom he has reason to believe to have committed an offence punishable under this Act, and if such person has any notified drug or any other thing in his possession, which he has reason to believe to liable to confiscation under this Act, seize it.