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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(3)(b) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(b)the Collector or the authorised officer is satisfied that such person is receiving such curative medical treatment from any Registered Medical Practitioner and such persons produces certificate from such Registered Medical Practitioner countersigned by the Civil Surgeon of the district in which the persons resides, to the effect that the consumption of opium by the applicant is a medical necessity during such period of the curative treatment as may be specified in the certificate; or