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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(m) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(m)"Licensed Dealer" means a person who has obtained a licence under these Rules for the sale of narcotic drugs and psychotropic substances otherwise than on prescription and for manufacture of narcotic drugs from materials which he is lawfully entitled to possess;