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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 18 in Bihar and Orissa Dangerous Drugs Rules, 1934 18. Sale. - The Collector may grant to any person a licence for the sale of:-(a)all dangerous medicinal drugs, or(b)dangerous medicinal drugs other than coca leaf and coca derivatives.
