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 76] [Entire Act] State of Haryana - Subsection Section 76(8) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (8)Every licence or permit granted under these rules shall be held to have been granted personally to the person named therein, and shall not be transferable.
