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Punjab and Haryana HC: Specifying Rights of Accused under NDPS Act Mandatory Requirement - (08 Nov 2021)

NARCOTICS

Punjab and Haryana High Court has observed that a notice under Section 50 of Narcotic Drugs and Psychotropic Substances Act, 1985 should specify what rights the accused has under the NDPS Act. Merely informing the accused that he had rights under the NDPS Act, without specifying what rights the accused had under the NDPS Act, would not constitute compliance with the mandatory requirement.

Tags : PUNJAB AND HARYANA HIGH COURT   RIGHTS OF ACCUSED UNDER NDPS ACT  

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