Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(1)All such cannabis received separately under Rule 12 if found to be adulterated on examination by the Chemical Examiner of the Government may be liable to confiscation by the General Manager of the Government State Factory.