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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(5) in The Orissa Dangerous Drugs Rules, 1965

(5)"Civil Surgeon" means the Civil Surgeon of a district or any officer of equivalent or higher rank of the department of Health Services having control or exercising supervision over the institution in respect of which he is required to exercise any function under these rules;