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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(3) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(3)A permit in Form B-IV shall be in respect of such quantity of ganja as is necessary in each case having due regard to the number of cattle or domestic animals, the dosage prescribed and the recommendation of the Veterinary Surgeon or the Assistant Veterinary Surgeon.