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

State of Jharkhand - Subsection

Section 3(1)(q) in 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;