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Delhi High Court: Mere Possession of Drugs Under a Valid License Doesn’t Attract NDPS Act - (29 Jul 2025)

NARCOTICS

Delhi High Court while granting bail to a man, has observed that mere possession of drugs or psychotropic substances under a valid license does not automatically attract the provisions of NDPS Act, 1985.

Tags : DELHI HIGH COURT   POSSESSION OF DRUGS   VALID LICENSE  

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