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J&K&L HC: Courts Cannot Declare Particular Drug as Manufactured Drug or Psychotropic Substance - (31 Mar 2022)

NARCOTICS

Jammu and Kashmir and Ladakh High Court has ruled that the Courts cannot declare that a particular drug is a manufactured drug or a psychotropic substance under the Narcotic Drugs and Psychotropic Substances Act, 1985. The Court has observed that this is the Government’s decision whether a particular drug is to be included in the list of manufactured drugs or psychotropic substances under the NDPS Act.

Tags : JAMMU AND KASHMIR   LADAKH   HIGH COURT   NDPS ACT   MANUFACTURED DRUG   PSYCHOTROPIC SUBSTANCE  

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