Section 80G in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
80G. Maintenance of Records - Sections 10, 71 and 78.
- All records generated under this chapter shall be kept for a period of two years from the date of transaction which shall be open for inspection by the officers empowered by the Government under Sections 41 and 42 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (Act 61 of 1985).
