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State of Haryana - Section

Section 63 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

63. Export, etc. of manufactured drugs - Section 10(1)(a).

- A person authorised in this behalf by the Excise Commissioner by order, may export, import or transport such quantity of manufactured drugs, other than prepared opium, and in such manner as may be specified in that order.