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[Cites 0, Cited by 33] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(2)Every person arrested and article seized under warrant issued under sub-section (1) of section 41 shall be forwarded without unnecessary delay to the Magistrate by whom the warrant was issued.