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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(2)No order shall be passed under sub-rule (1) unless the cultivator has been given reasonable opportunity of showing cause against the said order or is heard in person, if he so desires.