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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(j) in The Orissa Dangerous Drugs Rules, 1965

(j)on the first sale on a prescription other than the prescription referred to in Clause (i) of this rule, he shall record and retain a copy thereof and on the occasion of each subsequent sale on such prescription he shall enter thereon the date of the sale under his signature and seal;