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State of Odisha - Section

Section 32 in The Orissa Dangerous Drugs Rules, 1965

32. Accounts by licensed dealer.

- Every licensed dealer shall maintain a correct and up-to-date account, in the form and manner specified in Rule 28 of every sale effected by him of the dangerous medicinal drugs, or manufactured drugs and such account shall be open to inspection by any Excise Officer not below the rank of Sub-Inspector.