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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(i) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(i)the pardanashin, lady or the infirm or invalid person holds a permit in Form B-III or a prescription from a registered medical practitioner for obtaining medicine containing ganja;