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 17 in The Assam Dangerous Drugs Rules, 1937 17. Every person transmitting dangerous medicinal drugs shall comply with such general or special direction as may be specified in any pass or order under which the transmission may be effected.
