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] [Entire Act] State of Odisha - Section Section 24 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989 24. Sale. - Depots for the sale of opium shall be established at such places as the State Government may from time to time direct.
