Section 2(3)(b) in The Orissa Dangerous Drugs Rules, 1965

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State of Odisha - Subsection

Section 2(3)(b) in The Orissa Dangerous Drugs Rules, 1965

(b)any person possessed of qualifications which render him eligible for registration as a medical practitioner or as a dentist, as the case may be, under any law for the time being in force in any part of India, and approved by the Collector for the purpose of these rules or of corresponding rules for the time being in force in any part of India, or

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State of Odisha - Subsection

Section 2(3)(b) in The Orissa Dangerous Drugs Rules, 1965