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 75] [Entire Act] State of Haryana - Subsection Section 75(5) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (5)The licensee shall not sell or keep the drugs in greater quantities than specified in his licence and except in the premises described in the licence.
