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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(2) in The U.P. Narcotic Drugs Rules, 1986

(2)On receipt of an application under sub-rule (1), the Excise Commissioner may cause such enquiry to be made as he may deem necessary and on being satisfied that there is no objection to the grant of the import authorisation applied for, he may grant the applicant an import authorisation.