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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(6) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(6)The approved medical authority shall forward a list of permits issued in Form No. OP-I and OP-II alongwith the names and particulars of Agents referred to in sub-paragraph (4) above, to the Superintendent of Excise of the district in Form No. OP-III.