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Supreme Court: Can’t Order Confiscation of Vehicle Without Hearing its Registered Owner - (21 May 2024)

NARCOTICS

SC has observed that the plain reading of Section 63 of the Narcotic Drugs and Psychotropic Substances Act, 1985 indicates that the court cannot order confiscation of an article until the expiry of one month from the date of seizure or without hearing any person who may claim any right thereto.

Tags : SUPREME COURT   NDPS   REGISTERED OWNER   CONFISCATION  

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