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 100A] [Entire Act] State of Odisha - Subsection Section 100A(b) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989 (b)'recognized medical institution' means a hospital or medical institution recognised for the purposes of this Chapter.
