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 79] [Entire Act] State of Odisha - Subsection Section 79(8) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989 (8)It shall be competent for the State Government to supply medicinal opium to such persons as it-deems fit.
