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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(2)(iv) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(iv)Every entry required to be made and every correction of such an entry must be in ink and no cancellation, obliteration or alteration shall be made of any entry in the register and any correction of any entry must be made by way of marginal note or footnote, which must specify the date on which the correction is made.