Section 10(2)(i) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

(i)in clause (b), for the words “shall, within five weeks”, the words “shall, within four months and two weeks” shall be substituted;

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