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State of Odisha - Section

Section 24 in The Orissa Dangerous Drugs Rules, 1965

24. For export, permit required from importing State.

- A pass for export from Orissa of any dangerous medicinal drugs or any manufactured drug can be issued only on production of a permit from the Officer authorised by the rules in force at the place of destination with regard to the import of such drug.Chapter-IV Restrictions on Sale and Grant of Licence