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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(3)(d) in The Orissa Dangerous Drugs Rules, 1965

(d)any other person engaged in medical, dental or veterinary practice and approved by the Commissioner for the purpose of these rules or corresponding rules for the time being in force in any part of India :