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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(iv) in The Orissa Excise Rules, 1965

(iv)persons licensed to possess and sell hemp drugs and preparations thereof and chemists and druggists permitted under rule to import medicinal preparations containing hemp drugs shall show distinctly in their account books the quantity of drugs received by them from time to time and post the names of the consignor; and