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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(q) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(q)"State" means unless the context is otherwise, the State of Bihar and State Government" (or Government) means, unless the context is otherwise the Government of the State of Bihar.