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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(3) in The Orissa Dangerous Drugs Rules, 1965

(3)When such a pass is issued under the proviso to Sub-rule (1) by a licensed dealer he shall give intimation thereof to the Collector of the district from and to which the transport is to be made and shall keep with him a copy of the pass so issued.Chapter-VIII Cancellation, Suspension or Surrender of Licence