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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Jharkhand - Subsection

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

(k)"Licensing 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;