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State of Uttar Pradesh - Section

Section 50 in The U.P. Narcotic Drugs Rules, 1986

50. Export by licensed dealer.

- A licensed dealer may, subject to the conditions of his licence, export manufactured drugs to any part of India outside the State subject to the terms of an import authorisation granted under the rules for the time being in force in such part of India and countersigned by the Excise Commissioner as required by these rules.