Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(1) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(1)Medical practitioner may mix for use in his medical practice manufactured drugs which he is lawfully entitled to possess and which are required for use in the exercise of his profession.