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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in The Orissa Dangerous Drugs Rules, 1965

(2)The Collector may grant to any person a chemist's licence in Form No. D.D. 2 permitting him, to sell dangerous medicinal drugs or any manufactured drug on prescription subject to the condition specified in Rule 29.