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State of Odisha - Section

Section 62 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

62.

Notwithstanding anything contained in the foregoing rule, no licence, permit or pass shall be necessary for the purchase, possession, transport and sate of ganja by or on behalf of Government depots, established under Rule 48 or for cultivation of ganja in Government Firms.