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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(d) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(d)the parcel shall, be accompanied by a declaration showing the names of the consignor and the consignee, the contents of the parcel in detail, the number and date of the permit covering the import inter State, export inter-State, or transport, as the case may be, and the number of the licence, if any, held by the consignor or the consignee;