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 29] [Entire Act] State of Odisha - Subsection Section 29(e) in The Orissa Dangerous Drugs Rules, 1965 (e)he shall not serve coca leaves or coca derivatives more than once on the same prescription and shall retain every prescription authorising the issue of such drugs;
