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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(c) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(c)The exporter must have paid such duty as may from time to time be imposed on the export of cannabis under the Punjab Excise Act, 1914 unless the cannabis is exported in bond.