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 4] [Entire Act] Union of India - Subsection Section 4(6) in The Narcotic Drugs Or Psychotropic Substances (Regulation Of Controlled Substance) Order, 1993 (6)No transporter shall carry a consignment of controlled substance without a Consignment Note or Bill of Entry.
