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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Bombay Presidency - Subsection

Section 31(1)(a) in The Bombay Drugs (Control) Act, 1959.

(a)require a dealer, or a person in the employ of such dealer or acting with his express or implied permission, on his behalf, to produce the licence issued under this Act under which he carries on the business of a wholesaler or retailer notified drugs;