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SC: Considerable Unexplained Delay by Drug Authorities Can Render Proceedings Void - (11 Aug 2020)

NARCOTICS

Supreme Court has observed that considerable unexplained delay on the part of Drug authorities to test a sample can render any penalty under Drugs and Cosmetics Act, 1940, based upon the said analysis of the sample, as void.

Tags : SUPREME COURT   UNEXPLAINED DELAY BY DRUG AUTHORITIES  

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