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[Cites 0, Cited by 0] [Section 56(1A)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1A)(c) in The Narcotic Drugs And Psychotropic Substances Rules, 1985

(c)Quadruplicate copy of the import certificate in relation to narcotic drug should be supplied to the excise authorities of the State into which the narcotic drug is to be imported, and the said copy of the certificate in relation to psychotropic substance should be supplied to Drugs Controller of the concerned State for comparison with the copy produced before them, by the importer under sub-clause (a) of this sub-rule;