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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(4) in The Assam Dangerous Drugs Rules, 1937

(4)the parcels shall be accompanied by a declaration stating the names of the consignee and the consignor, the contents of the parcels in detail, the number and the date of the pass covering the transmission and the number of the licence held by the consignee; and