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 25] [Entire Act] State of Haryana - Subsection Section 25(a) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (a)The transporter must obtain from the Deputy Excise and Taxation Commissioner a permit to transport cannabis to the place in which he is licensed to sell cannabis.
