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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Odisha - Subsection

Section 69(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(2)An approved practitioner in charge of Panchayat Samitis or Municipal dispensaries or in charge of hospitals and dispensaries belonging to missions and other corporate bodies may possess manufactured drugs required for use is such dispensaries and hospitals.