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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(1)(b) in The Orissa Prohibition Act, 1956

(b)upon a certificate given by a registered medical practitioner to the effect that the purchase of the tincture in the quantity specified in the certificate is necessary for bona fide medicinal purposes.