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State of Odisha - Section

Section 36 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

36.

Notwithstanding anything contained in these Rules, it shall be lawful for any person to buy, possess, transport, consume of use any medicine containing opium in such quantity as may at one time be dispensed or sold to him in accordance with the prescription of a registered medical practitioner.