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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(iii) in The Narcotic Drugs And Psychotropic Substances Rules, 1985

(iii)if the licensee is convicted for any offence under the Act or under any other law relating to the narcotic drugs for the time being in force in any State.