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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(c) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(c)The transporter must produce the cannabis to be transported at the office of the Excise and Taxation Officer or any other authorised officer from which the cannabis is to be transported for the purpose of weighment and calculation of duty.