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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Haryana - Subsection

Section 73(4) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(4)The Deputy Excise and Taxation Commissioner shall than refer the case to the Excise Commissioner who will issue the necessary sanction authorising the Practitioner to possess specified quantities of manufactured drugs, other than prepared opium during the year.