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State of Bihar - Section

Section 13 in Bihar and Orissa Dangerous Drugs Rules, 1934

13.

Nothing in these Rules shall be deemed to permit the import inter-provincially of any dangerous medicinal drugs unless the Rules for the time being in force relating to the export of such drugs in the Province or State from which the drugs are brought and the Rules regulating transmission in any other Province or State through which the drugs pass, have been complied with.