Section 32(2)(v) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

(v)furnish such returns and information in regard to dealings in Narcotic drugs as may be required by the Collector or the District Excise Officer.

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