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] [Section 34] [Entire Act] State of Odisha - Subsection Section 34(2) in The Orissa Dangerous Drugs Rules, 1965 (2)The Collector may approve any person possessed of the qualifications specified in Sub-clause (b) of Clause (3) of Rule 2 for purpose mentioned under the said sub-clause.
