Section 75(17)(b) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

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State of Haryana - Subsection

Section 75(17)(b) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(b)

(i)The Excise Commissioner shall in respect of each such licence fix and record in the licence the maximum quantity of opium derivatives or coca derivatives which the licensee may possess at any one time for the purpose of vends as well as for the manufacture or preparations of morphine, diacetylmorphine and cocaine.

(ii)A chemist may, subject to the conditions of his licence, sell the derugs to :-

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State of Haryana - Subsection

Section 75(17)(b) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985