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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Sikkim - Subsection

Section 26(1) in Sikkim Anti Drugs Act, 2006

(1)The Government may, having regard to the nature of any controlled substances, their vulnerability to theft, substitutions, constraints of proper storage space or any other relevant considerations, by notification published in the Official Gazette, shall specify, as soon as may be after their seizure, be disposed by such officer and in such manner as the Government may, from time to time, determine after following the procedure hereinafter specified.