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 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(k) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(k)"Licensed Authority" means the Collector of the District; or any other officer authorised by Government or any authority prescribed by the Central Government under the Act, as the case may be;