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State of Odisha - Section

Section 100G in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

100G.

If the requirement of the recognised medical institution exceeds the annual estimate approved by the Drug Controller, the recognised medical institution may send a supplementary estimate at any time to the Drugs Controller which shall be considered and dealt with by the Drugs Controller in the manner as provided in Rule 100-F.