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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(1)Any person desiring to export inter-State medicines containing ganja shall make an application to the Collector or authorised officer in that behalf and shall along with the application forward an import pass or a no-objection certificate from the Chief Excise Authority of the place to which such medicines are to be exported.