Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(d) in Bihar and Orissa Dangerous Drugs Rules, 1934

(d)"Dangerous medicinal drugs" means-
(i)coca leaf,
(ii)coca derivatives,
(iii)medicinal hemp,
(iv)opium derivatives other than prepared opium, and
(v)notified drugs as defined in sub-clause (q) of this clause;