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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(2) in The Orissa Dangerous Drugs Rules, 1965

(2)Notwithstanding such repeal, anything done or any action taken under the said rules shall so far as it is consistent with these rules, be deemed to have been done or taken under the provisions of these rules.