Legal Document View

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

State of Bihar - Section

Section 36 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

36. Miscellaneous.

- The Board of Revenue may issue subsidiary instructions for the appointment, training, powers and duties of persons employed in the centre and for the supply of opium for oral consumption, narcotic drugs and psychotropic substances from the centres.