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State of Odisha - Section

Section 76 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

76.

(1)A Medical Officer-in-charge of hospitals and dispensaries belonging to the Railways, may transport manufactured drugs required for use in such hospitals and dispensaries.
(2)A Medical Officer-in-charge of Government or Government grant-in-aid medical institution may transport manufactured drugs required for use in such institutions.