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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(5)(a) in The Assam Dangerous Drugs Rules, 1937

(a)to another dealer or chemists licensed under the rules made by the Governor of Assam under sub-section (2) of Section 8 of the Dangerous Drugs Act, or under the corresponding rules for the time being in force in any part of British India outside the Province of Assam;