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State of Bihar - Section

Section 23 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

23.

The Collector may with the sanction of the Commissioner of Excise by general or special order in Form ND 5 authorize any approved practitioner in charge of a hospital or dispensary to possess, import inter-State into Bihar and transport within Bihar narcotic drugs in such manner as may be specified in such order.