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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(1) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(1)All things in regard to which an order is passed under the provisions of the Narcotic Drugs & Psychotropic Substances Act, 1985, or the rules framed thereunder that are confiscated shall be delivered to the Deputy Commissioner of the District in which such order is passed.