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SC: Dealing with Substance Listed Under NDPS Act is Offence Even Though Nothing Mentioned in Rules - (21 Apr 2025)

NARCOTICS

Supreme Court has observed that activities which involve a psychotropic substance listed in the Schedule of the NDPS Act, 1985 constitute an offence even though it is not mentioned under Schedule I of the NDPS Rules, 1985.

Tags : SUPREME COURT   PSYCHOTROPIC SUBSTANCE   NDPS RULES  

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