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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Haryana - Subsection

Section 75(13) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(13)The licensee shall on the first day of every quarter submit a correct quarterly statement, showing the quantity of the drugs received by him during the previous quarter, the quantity sold by him and the quantity remaining in his possession, to the Excise and Taxation Officer concerned, and the Drugs Inspector of the Drugs Control Department, Haryana.