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] [Entire Act] State of Bihar - Section Section 9 in Bihar and Orissa Dangerous Drugs Rules, 1934 9. Transmission. - Any person may transport or import inter-provincially dangerous medicinal drugs which he may lawfully possess under Rule 4.
