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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(iv) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(iv)The parcel shall be accompanied by a declaration stating the names of the consignee and consignor the contents of the parcel in detail, the number and date of the licence covering the transmission the number and date of the licence held by the consignee and consignor and such other particulars as may be required, from time to time, by the Excise Commissioner; and