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[Cites 0, Cited by 0] [Section 7(8)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(8)(a) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013

(a)Whenever controlled substance in Schedule-A are transported by motorised tankers or otherwise by packages, all the inlets and outlets of such tankers or packages, as the case may be, shall be sealed with tamper-proof seals each of which shall have identifiable description and such seal shall be affixed at the premises of the consignor and removed at the premises of the consignee.