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 76] [Entire Act] State of Haryana - Subsection Section 76(7) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (7)Every such order shall be in writing and shall specify the reasons for the suspension or revocation and shall be communicated to the licensee.
