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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(d) in The Orissa Dangerous Drugs Rules, 1965

(d)any other narcotic substance declared to be manufactured drug under Sub-clause (ii) of Clause (g) of Section 2 of the Act, up to such quantity as may be fixed by the Commissioner :