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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(d) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(d)The exporter must produce the cannabis to be exported at the office of the Excise and Taxation Officer or any other officer authorised for the purpose of weighment and calculation of duty.