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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1)(a) in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988

(a)make a report in writing of the fact to a Magistrate of the First class having jurisdiction in the place where the said person ordinarily resides; and thereupon the provisions of sections 87, 88 and 89 of the Code of Criminal Procedure, Samvat 1989 shall apply in respect of the said person and his property as if the detention order were a warrant issued by the Magistrate;