Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] Union of India - Subsection Section 7(6) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013 (6)No transporter shall carry any consignment of controlled substance in Schedule-A without a consignment Note or Bill of Entry.
