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Delhi High Court Explains Presence of Magistrate/GO Necessary for Search Under NDPS Act - (31 Jul 2019)

NARCOTICS

Delhi High Court has explained the settled position of law that search of an accused under Section 50 of the Narcotic Drugs and Psychotropic Substances Act, 1985/NDPS Act has to be conducted necessarily in the presence of a Magistrate or a Gazetted Officer even if the accused refuses the offer in this regard.

Tags : DELHI HIGH COURT   NDPS ACT  

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