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

Union of India - Subsection

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

(b)Triplicate copy should be supplied to the [Commissioner of Customs] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] concerned who shall return it to the issuing authority along with the copy of the export authorisation to be received at the time of receipt of the consignment from the Government of the exporting country, with an endorsement as to the actual quantity of narcotic drugs or psychotropic substance cleared;