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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(3)(b) in The Bombay Drugs (Control) Act, 1959.

(b)such person has been convicted of any offence punishable under this Act or the Bombay Prohibition Act, 1949 or under the Dangerous Drugs Act 1930, or the Drugs Act, 1940.