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State of Odisha - Section

Section 6 in The Orissa Dangerous Drugs Rules, 1965

6. Possession by an approved practitioner in charge of a hospital or dispensary.

- An approved practitioner in charge of a hospital or dispensary authorised in this behalf by the Collector by an order in Form No.D.D. 5 made under Rule 37 may possess dangerous medicinal drugs or any manufactured drugs other than prepared opium.