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State of Haryana - Act

Punjab Import and Possession of Charas Orders, 1955

HARYANA
India

Punjab Import and Possession of Charas Orders, 1955

Rule PUNJAB-IMPORT-AND-POSSESSION-OF-CHARAS-ORDERS-1955 of 1955

  • Published on 14 July 1955
  • Commenced on 14 July 1955
  • [This is the version of this document from 14 July 1955.]
  • [Note: The original publication document is not available and this content could not be verified.]
Punjab Import and Possession of Charas Orders, 1955Published vide Punjab Government Notification No. 1639-E&T-55/1839 dated 14th July 1955. Republished vide Punjab Government Notification No. GSR 138/PA1/14/Ss. 17 and 14/62 dated 9th August 1962

1.

These orders may be called the Punjab Import and Possession of Charas Orders, 1955, and shall come into force at once.The following notifications are hereby cancelled -
(1)Punjab Government Notification No. 4870-EX, dated the 13th November, 1935.
(2)Punjab Government Notification No. 4305-EX, dated the 16th October, 1937.
(3)Punjab Government Notification No. 214-EX, dated the 13th January, 1939.
(4)Punjab Government Notification No. 266-E &T-50/559,dated the 10th February, 1950.The import into the State [Haryana] [Substituted for 'Punjab' vide Haryana Notification No. GSR51/PA1/14/Ss. 17, 24 and 59/Amd/71 dated 4.6.1971.] and possession of any quantity of classes or any preparation or admixture thereof or of any substance obtained from the Indian hemp plant and used as a substitute for charas by any person within [Haryana] [Substituted for 'Punjab' vide Haryana Notification No. GSR55/PA1/14/Ss. 17, 24 and 59/Amd/71 dated 4.6.1971.] is prohibited.