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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(3) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

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