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 66] [Entire Act] State of Haryana - Subsection Section 66(c) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (c)the consignee shall show distinctly in his account books the name or designation of the consignor, and the quantity of the drugs sent to him.
