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[Cites 0, Cited by 0] [Section 74(17)] [Section 74] [Entire Act]

State of Haryana - Subsection

Section 74(17)(b) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(b)(1) The Excise Commissioner shall in respect of each licensee fix and shall record in the licence the maximum quantity of medicinal cannabis or medicinal opium which the licensee may possess at any one time and opium for the purpose of manufacture of medicinal opium.