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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53(1) in The U.P. Narcotic Drugs Rules, 1986

(1)Any licensed dealer desiring to export manufactured drugs to any State or Union Territory in India, may apply to the Excise Commissioner for an export authorisation enclosing with the application an import authorisation or a "no objection certificate" of the State to which the manufactured drugs are to be exported.