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State of Haryana - Section

Section 67 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

67. Certain preparations not to be manufactured drugs - Section 10(1)(a).

- All preparations containing not more than 0.2 per cent of morphine or containing any diacetyl morphine or 0.1 per cent of cocaine and any preparation which the Central Government may by notification in the official Gazette, make in pursuance of any ternational convention declare not to be manufactured drugs, may be imported, exported, transported, possessed or sold without restriction.