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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in Bihar and Orissa Dangerous Drugs Rules, 1934

(2)he sends the consignment in packages securely packed and sealed and does not open any such package during transit except on requisition from the Collector of the district or under orders under Section 95 of the Code of Criminal Procedure, 1898;