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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013

(4)In the case of any consignment of controlled substance in Schedule-A is imported into India, such consignment from the port of entry to any warehouse or factory or business establishment or premises of the importer or consumer, as the case may be, shall be accompanied by a Bill of Entry.