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 Assam - Section Section 8 in The Assam Dangerous Drugs Rules, 1937 8. A person to whom a pass has been granted under these rules for the transmission of dangerous medicinal drugs may possess such quantity of such drugs as may be specified in the pass.
