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 8] [Entire Act] State of Odisha - Subsection Section 8(1) in The Orissa Opium Smoking Act, 1947 (1)It shall be an offence for any person-(a)to possess or smoke opium; or(b)to possess any pipe or apparatus for the purpose of smoking opium or of preparing opium for smoking purposes.
