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 24] [Entire Act] State of Bihar - Subsection Section 24(3) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985 (3)A fee of rupees fifty shall be charged for the grant of any licence under sub-rules (1) and (2).
