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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(3) in The Orissa Dangerous Drugs Rules, 1965

(3)Fee for licence-An annual fee of rupee one shall be charged for the grant of any licence to a dealer or chemist or of any order in Form No. D.D. 5 to an approved practitioner other than that in charge of a hospital or dispensary owned by the Government.