Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(20) in The Orissa Dangerous Drugs Rules, 1965 (20)"Prescription" means a prescription given by an approved practitioner for the supply of any dangerous medicinal drugs or any manufactured drug in accordance with these rules ;
