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 62] [Entire Act] State of Haryana - Subsection Section 62(1) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (1)Subject to the provisions of these rules any person may import and transport such quantities of manufactured drugs as he may lawfully possess under these rules.
