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[Cites 0, Cited by 0] [Section 67B] [Entire Act]

Union of India - Subsection

Section 67B(4) in The Narcotic Drugs And Psychotropic Substances Rules, 1985

(4)The quantities of various narcotic drugs and psychotropic substances to be supplied as samples shall be determined by the Central Government from time to time. The organisation obtaining the samples shall designate an officer, at the time of sending the request for samples, in whose custody the samples shall be kept.