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 74] [Entire Act] State of Haryana - Subsection Section 74(12) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (12)The licensee shall on requisition by the Excise Commissioner or any authorised officer deliver up his licence for amendment or for the issue of a fresh licence.
