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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(2)(v) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(v)The stock of manufactured drugs in the possession of a Medical Practitioner and the accounts relating thereto shall be open for inspection by any officer of the Health Department not below the rank of Chief Medical Officer of Health or an Excise Officer not below the rank of Inspector. The Medical Practitioner shall, if required to do so by the Deputy Excise and Taxation Commissioner, submit such information relating to the transaction in manufactured drugs as may be demanded from him.