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

State of Haryana - Subsection

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

(a)The exporter must obtain a permit from an authorised Excise Officer of the Union Territory or State of destination authorising him to remove cannabis from Haryana into such Union Territory or State.