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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Dangerous Drugs Rules, 1959

(3)The Collector shall send the copy of import licence received by him to the District Excise Officer who shall personally or through an officer subordinate to him check the consignment and see that it tallies with the import certificate granted.