Section 68B(2)(i) in The Narcotic Drugs And Psychotropic Substances Act, 1985

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Union of India - Subsection

Section 68B(2)(i) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(i)any property acquired by such person, whether before or after the commencement of this Chapter, wholly or partly out of or by means of any income, earnings or assets derived or obtained from or attributable to the contravention of any provisions of this Act or the equivalent value of such property; or

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Union of India - Subsection

Section 68B(2)(i) in The Narcotic Drugs And Psychotropic Substances Act, 1985