Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 18] [Entire Act] Union of India - Subsection Section 18(c) in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001 (c)in any other case, with rigorous imprisonment which may extend to ten years and with fine which may extend to one lakh rupees.".
