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 4] [Entire Act] State of Odisha - Subsection Section 4(i) in The Orissa Dangerous Drugs Rules, 1965 (i)he shall maintain in Form No. D. D. 3 a correct and up-to-date record and account of the receipt and disposal of the drugs and the manner of such receipt and disposal by him, and;
