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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1)(a) in Bihar and Orissa Dangerous Drugs Rules, 1934

(a)if the drugs are to be sent to any district in Bihar and Orissa, from the Collector or Superintendent of Excise of that district,