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Union of India - Section

Section 11 in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001

11. Amendment of section 30.- In section 30 of the principal Act, for the words, figures and brackets" section 15 to section 25 (both inclusive) and from the circumstances of the case", the words, figures and letter" sections 19, 24 and 27A and for offences involving commercial quantity of any narcotic drug or psychotropic substance and from the circumstances of the case" shall be substituted.