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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(2) in Bihar and Orissa Dangerous Drugs Rules, 1934

(2)to the manufacture of any preparation containing morphine, diacetylmorphine or cocaine from morphine, diacetyl morphine or cocaine which the licensee is lawfully entitled to possess, and