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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(2)(viii) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(viii)While carrying drugs to the house of a patient the medical practitioner shall take full precautions for the safe custody of manufactured drugs. Thefts and losses of manufactured drugs should be forthwith reported to the nearest excise or police official.