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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

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

(iii)"Chief Medical Officer" means Chief or Principal Medical Officer of a district or such other officer, as is authorised by the Government to perform the duties of Chief Medical Officer;