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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

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

(xiv)"Medical Board" or "Medical Officer" means the Medical Board constituted or Medical Officer appointed by the Chief Medical Officer concerned for recommending the grant of permits for oral consumption of opium on medical grounds;