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 2] [Entire Act] State of Haryana - Subsection Section 2(i) in The Haryana Children Act, 1974 (i)"dangerous drug" shall have the meaning assigned to it in the Dangerous Drugs Act, 1930 (Central Act 2 of 1930);
