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] [Section 17] [Entire Act] State of Bihar - Subsection Section 17(1) in Bihar and Orissa Dangerous Drugs Rules, 1934 (1)Every person transmitting dangerous medicinal drugs shall comply with such general or special direction as may be specified in any pass under which the transmission may be effected.
