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 37] [Entire Act] State of Odisha - Subsection Section 37(iii) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989 (iii)the Collector or the authorised officer authorised to grant permits in Form OP III as given his previous approval to such authority.
