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 76] [Entire Act] State of Odisha - Subsection Section 76(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989 (2)A Medical Officer-in-charge of Government or Government grant-in-aid medical institution may transport manufactured drugs required for use in such institutions.
