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 13] [Entire Act] Bombay Presidency - Subsection Section 13(b) in The Bombay Drugs (Control) Act, 1959. (b)being a medical practitioner, shall transport any notified drug in excess of the quantity which he is permitted to possess under the provisions of clause (a) of sub-section (1) of section 12;
