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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Sikkim - Subsection

Section 26(2)(c) in The Sikkim Anti Drugs Act, 2006

(c)allowing to draw samples of such drugs and substances by the Drugs Inspector and Officer in charge of the respective police station for analysis of the samples in a designated and approved testing laboratory.