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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(c) in The Orissa Prohibition Act, 1956

(c)except in accordance with the rules made by the State Government in that behalf, cultivates the hemp plant (Cannabis Sativa); or collects any portion of such plant from which an intoxicating drug can be manufactured; or