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] [Entire Act] State of Haryana - Section Section 28 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 28. Means of transportation - Section 10(1)(a). - Save as provided in Rule 27 the import, export or transport of cannabis into, from or within Haryana is permitted only by means other than by post.
