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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(3) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(3)On receipt of an application under Sub-rule (2), the Collector or authorised officer, as the case may be, shall make such inquiries as he deems fit if he is satisfied that there is no objection to grant the pass applied for, he may grant the applicant a pass in Form H.