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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(5) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(5)The variations between the quantity of cannabis of the cultivators indicated in the records and as found by the proper officer during his check, shall be enquired into to ascertain the liability of the cultivators for punishment under Section 20 of the Act.