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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(5)(a) in Bihar and Orissa Dangerous Drugs Rules, 1934

(a)to another dealer or chemist licensed under the rules made by the Government of Bihar and Orissa under sub-section (2) of Section 8 of the Dangerous Drugs Act, or under the corresponding rules for the time being in force in any part of British India outside the province of Bihar and Orissa;