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Uttarakhand HC: Non-Compliance of Section 50 NDPS Act is Sufficient for Acquittal - (13 Apr 2023)

NARCOTICS

Uttarakhand High Court while observing that non-complaince with Section 50 of NDPS Act makes sufficient case for acquittal, has acquitting a person who was convicted 17 years ago under the NDPS Act.

Tags : UTTARAKHAND HIGH COURT   NON-COMPLIANCE   NDPS   ACQUITTAL  

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