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 34] [Entire Act] State of Bihar - Subsection Section 34(2) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985 (2)Such Centres will be placed in overall charge of the Civil Surgeon of the district in which they may be situated.
