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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(4) in Bihar and Orissa Dangerous Drugs Rules, 1934

(4)the parcels shall be accompanied by a declaration stating the names of the consignee and the consignor, the contents of the parcels in details, the number and the date of the permit covering the transmission and the number of license held by the consignee; and