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State of Odisha - Section

Section 94 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

94.

The Licensing Authority or such other officer, as the Licensing Authority may empower in this behalf may grant to any licenced dealer in manufactured drugs, or a licensed chemist an authorization in Form NDPS 4 for the import inter-State of manufactured drugs not exceeding the quantity which such dealer or chemist may lawfully possess.