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Mad. HC: Magic Mushroom Per Se Doesn’t Satisfy Requirement of Narcotic Drug under NDPS Act - (29 Nov 2024)

NARCOTICS

Mad. HC has stated that magic mushroom per se does not satisfy the requirement of the narcotic drug u/s 2(xiv) or a psychotropic substance under Section 2(xxiii) of NDPS Act. Magic mushroom per se cannot be called contraband and it is construed as contraband only because it contains psilocybin.

Tags : MADRAS HIGH COURT   NARCOTIC DRUG   NARCOTIC DRUG  

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