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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(1)(b) in The Orissa Dangerous Drugs Rules, 1965

(b)every package or bottle containing any extract, preparation or admixture of any of the aforesaid drugs or any manufactured drugs-
(i)in the case of powder, solution or ointment with the total amount thereof in the package or bottle and the percentage of the drug in the powder, solution or ointment, and
(ii)in the case of tablets or similar articles containing any of the aforesaid drugs, with the quantity of the drug contained in such tablets or articles and the number of such tablets or articles.