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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jharkhand - Subsection

Section 37(3) in Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(3)The licenses, passes, permits and forms already granted or in use on the date on which these rules come into force will continue to be in force till such time, not longer than three months, as they are not substituted by relevant licenses, passes, permits and forms under these rules.