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Unauthorised Bulk Possession of Manufactured Drugs Triable Under NDPS Act As Well: SC - (04 Dec 2018)

Supreme Court has held that persons who are found in bulk possession of manufactured drugs without any valid authorization can be tried under the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985, apart from the Drugs and Cosmetics Act, 1940.

Tags : SUPREME COURT   NDPS ACT  

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