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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(1) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(1)Any person on behalf of an institution or any manufacturer of medicines desiring to possess ganja for use as an ingredient in the preparation of any medicine and to sell medicines containing ganja shall make an application the Collector or authorised officer for a licence in that behalf.