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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(c) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(c)the form of bond to be executed for release of an addict convict for medical treatment under sub-section (1) of section 39 and the bond to be executed by such convict before his release after due admonition under sub-section (2) of that section;
(ca)the manner in which "controlled delivery" under section 50A is to be undertaken;