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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(b) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(b)The transporter must obtain from the Deputy Excise and Taxation Commissioner a pass authorising the transport of cannabis described therein, by a specified route, to the vend premises of a specified person licensed to sell cannabis in wholesale or retail.