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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(d) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(d)The parcel shall be accompanied by a declaration stating the name of the consignee and consignor, the contents of the parcel in detail, the number and date of the pass covering the transmission, the number and date of the licences held by the consignee and consignor, and such other particulars as may be required from time to time by the Excise Commissioner;