Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75(10)] [Section 75] [Entire Act]

State of Haryana - Subsection

Section 75(10)(i) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(i)In the case of preparations containing cocaine, morphine or diacetyl morphine, the bottles, phials, packages, or other containers of these preparations or the labels affixed to them shall either plainly show the actual quantity of the drugs present in each container, or give sufficient particulars to admit of the ready calculation of such quantity.