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Delhi HC Seeks Records From NCB, Customs & DRI in NDPS Cases - (28 Apr 2022)

NARCOTICS

Delhi High Court has directed the Directorate of Revenue Intelligence, the Narcotics Control Bureau and the Customs Department to put on record a statement of cases under the Narcotics Drugs and Psychotropic Substances Act, 1985 and the Customs Act, 1962 which were put to trial by the department.

Tags : DELHI HIGH COURT   DIRECTORATE OF REVENUE INTELLIGENCE   NARCOTICS CONTROL BUREAU   CUSTOMS DEPARTMENT   NARCOTICS DRUGS AND PSYCHOTROPIC SUBSTANCES ACT   1985   CUSTOMS ACT   1962  

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