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[Cites 0, Cited by 0] [Section 80F] [Entire Act]

State of Haryana - Subsection

Section 80F(c) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(c)On receipt of the consignment, the recognised medical institution shall enter the quantity received with date in all the copies of the consignment note, retain the original consignment note, send the duplicate to the supplier, triplicate to the Drug Controller, the quadruplicate to the Drug Controller of the State (in cases in which the consignment originated outside the State) in which the supplier is located and the quintuplicate to the Narcotics Commissioner of India.