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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jharkhand - Subsection

Section 33(2) in Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(2)The issue and manner of issue of such opium, narcotic drugs and psychotropic substances shall be determined by the State Government from time to time and published in the official Gazette, subject to the rules or direction of the Central Government as mentioned in sub-rule (1).