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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013

(2)Anyone who intends to export a controlled substance in Schedule-B shall apply to the Narcotics Commissioner in Form-J for a No Objection Certificate.