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 62] [Entire Act] State of Haryana - Subsection Section 62(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (2)Notwithstanding anything contained in sub-rule (1), no person shall import or transport prepared opium in any quantity whatsoever.
