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 39] [Entire Act] State of Odisha - Subsection Section 39(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989 (2)Every person holding a licence in Form OP II shall maintain in Form F daily accounts of quantities of opium purchased and used by him.Chapter-III Ganja
