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 1] [Entire Act] State of Odisha - Section Section 14 in The Orissa Dangerous Drugs Rules, 1965 14. An approved practitioner may, subject to Rules 4, 11 and 12, transmit such quantity of manufactured drug as he may lawfully use and possess under Rule 5 and under the provisos thereto.
