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 8] [Entire Act] State of Haryana - Subsection Section 8(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (2)The measurement conducted by the officer shall be subject to such checks by such officers as may be specified by the Excise Commissioner in this behalf.
