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 29 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985 29. Possession and Oral Consumption of Opium. - No person shall possess opium for oral consumption except on a permit granted by an approved medical authority under Rule 30.
