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State of Madhya Pradesh - Section

Section 12 in The M.P. Dangerous Drugs Rules, 1959

12. Export.

- Export of coca leaf and manufactured drugs other than prepared opium, may be permitted by the Excise Commissioner under a licence in Form D.D.R. 3. Such licence shall not be granted except on the production of an import licence, issued by an officer duly authorised in that behalf by the Government of the importing State.VI. Transit