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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(b) in Bihar and Orissa Dangerous Drugs Rules, 1934

(b)"Collector" means the chief officer in-charge of the revenue administration of the district for the time being and includes any officer specially authorised by the Board of Revenue, Bihar and Orissa, to exercise throughout the province or in any specified area therein all or any of the powers of a Collector under the rules;