Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 46 in The Orissa Dangerous Drugs Rules, 1965 46. Appeal to Board from orders of Commissioner. - An appeal shall lie to the Board from any order made, whether on appeal or otherwise, by the Commissioner.
