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] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(2)The stock in hand on the date of application shall be stated and the quantity of opium applied for shall not be more than sufficient for six months manufacture, subject however, to the minimum of 2.5 kilograms prescribed in Condition (9) for individual indents.