Legal Document View

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
[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Bombay Presidency - Subsection

Section 21(1)(iii) in The Bombay Drugs (Control) Act, 1959.

(iii)for a third or subsequent offence, with imprisonment for a term which may extend to three years and with fine which may extend to five thousand rupees: