Section 12 in The Dangerous Drugs (Manipur Amendment) Act, 1985
12. Addition of a new section 36A.
- After section 36 of the principal Act, the following new section shall be added, namely:-"36A. State Forensic Science Laboratory. - The State Government may establish State Forensic Science Laboratory and appoint Chemical Examiner and such other scientific experts and medical officers as it may think necessary for examination, analysis and report necessary for any proceedings in respect of dangerous drug or other substance or thing."
