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 21] [Entire Act] State of Bihar - Subsection Section 21(a) in Bihar and Orissa Dangerous Drugs Rules, 1934 (a)The Commissioner of Excise may for purposes of sub-clause (v) of clause (c) of Rule 2 approve any person engaged in medical, dental or veterinary practice.
