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] [Section 21] [Entire Act] State of Bihar - Subsection Section 21(2) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985 (2)A licensed chemist shall maintain a written report in Form ND 3 of every sale made by him under this Rule.
