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State of Odisha - Section

Section 41 in The Orissa Dangerous Drugs Rules, 1965

41. Person authorised to deposit drugs with Collector on cancellation or suspension of licence.

- When a licence or order is cancelled or suspended the approved or authorised person shall forthwith make over to the Collector for disposal under Rule 42 all dangerous medicinal drugs or any manufactured drug then in his possession.Chapter-IX Disposal of Drugs and Confiscated Articles