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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(1) in The Orissa Dangerous Drugs Rules, 1965

(1)The Commissioner may for purposes of Sub-clause (d) of Clause (3) of Rule 2 approve any person engaged in medical, dental or veterinary practice, for purposes mentioned under the said sub-clause.