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 81] [Entire Act] State of Haryana - Subsection Section 81(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985 (2)Every memorandum of appeal shall be presented within one month from the date of the communication of the order appealed against.
