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 12] [Entire Act] State of Odisha - Subsection Section 12(3) in The Orissa Dangerous Drugs Rules, 1965 (3)Every pass referred to Sub-rule (2) shall be in Form No. D.D. 4 granted by the Collector of the district from or into which the transmission is made.
