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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(2)No such confiscation shall be ordered by the General Manager of Government State Factory unless the concerned cultivator is given a reasonable opportunity of showing cause against the proposed order and is heard in person, if he so desires.