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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(1) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(1)Subject to the Rules framed or any direction issued by the Central Government under Section 9 of the Act or any other provisions thereof, opium for oral consumption, narcotic drugs and psychotropic substances may be required by the State Government on its own account in such manner as it may deem fit and necessary.