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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Haryana - Subsection

Section 74(6) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(6)The licensee shall procure his supplies either from a licensed vendor in Haryana, or by importation from a licensed vendor in some other State, after obtaining from the Deputy Excise and Taxation Commissioner, a permit in Form No. 18. The importation of his supplies by post is absolutely prohibited.