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State of Odisha - Section

Section 3 in The Authority of Orissa State Government under Dangerous Drugs Act, 1930

3.

Empower under Sub-rule (1) of Rule 4 of the Dangerous Drugs (Import, Export and Transhipment) Rules, 1957, the Excise Commissioner to issue the excise permit required under the said sub-rule to accompany an application for import of dangerous drugs.