Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Haryana - Subsection Section 25(d) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (d)The transporter must have paid such duty as may from time to time be imposed on the transport of cannabis under the Punjab Excise Act, 1914.
