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SC: Intent of S.50 is to Inform Suspect of Option to be Taken to Officer Other Than Search Party - (09 Dec 2024)

NARCOTICS

The Supreme Court has observed that the intent behind Section 50 of the Narcotic Drugs and Psychotropic Substances Act is to ensure that the person about to be searched is made aware of the option to be taken before a third person other than the one who is conducting the search.

Tags : SUPREME COURT   NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT  

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