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[Cites 0, Cited by 0] [Section 79(4)] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(4)(c) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(c)though admittedly of Indian origin the quantity of opium thus seized is fifty kilograms or more, a sample of two kilograms of opium or opium poppy in each case shall be drawn at the time the opium/opium poppy is confiscated and shall be sent to the Chemical Examiner to Government, Haryana.