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[Cites 0, Cited by 0] [Section 100C] [Entire Act]

State of Odisha - Subsection

Section 100C(1) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(1)Every medical institution which intends recognisation for the purpose of this Chapter shall apply in Form M-1 to the Drugs Controller, appointed by the Government, who shall convey his decision within three months of the receipt of the application after considering all relevant matters as deemed appropriate.