Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Uttar Pradesh - Subsection Section 56(v) in The U.P. Narcotic Drugs Rules, 1986 (v)the consignee shall show distinctly in his account books the name of the consignor and the quantity of drugs received by him from time to time by post.
