Section 12(1)(a) in The Bombay Drugs (Control) Act, 1959.

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Bombay Presidency - Subsection

Section 12(1)(a) in The Bombay Drugs (Control) Act, 1959.

(a)

(i)if he be a dealer, at ally one time or during such period or periods as the State Government may specify, or

(ii)if he be a medical practitioner, at any one time save with the previous permission of the Collector in writing,