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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(2)(iv) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(iv)If a reward is proposed for any official of the status higher than a Naib-Tehsildar or Sub-Inspector of Police or Excise Inspector, the previous sanction of the Excise Commissioner shall be obtained and no reward for a Government servant exceeding in any one case, one thousand rupees shall be granted, except after consultation with the Finance Department.