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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Bombay Presidency - Subsection

Section 11(1) in The Bombay Drugs (Control) Act, 1959.

(1)A licensed retailer shall not supply any notified drug in his possession to any person (not being a medicinal practitioner or a person duly authorised under section 14) for a purpose other than a bona fide medical purpose, and except on a prescription issued by a medical practitioner.