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[Cites 0, Cited by 0] [Section 56(1A)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1A)(d) in The Narcotic Drugs And Psychotropic Substances Rules, 1985

(d)Quintuplicate copy should be supplied to the Government of the exporting country for comparison with the copy furnished to them by the importer under sub-clause (a) of this sub-rule;