Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 60 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

60.

Notwithstanding anything containing in these Rules, it shall be lawful for any person to buy, possess, transport, consume or use any medicine containing ganja in such quantity as may at o.ne time be dispensed or sold to him in accordance with the prescription of a registered medical practitioner.