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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Odisha - Subsection

Section 87(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(2)Such dealer shall maintain a written record of every sale made under the licence in the manner laid down therein and in such manner as the Drugs Controller may from time to time, direct, and shall preserve such record for not less than two years from the date of the last entry therein.