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Union of India - Section

Section 11 in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988

11. Nothing contained in this article shall affect the prinCiple that the description of the offences to which it refers and of legal defences thereto is reserved to the domestic law of a Party and that such offences shall be prosecuted and punished in conformity With that law

Article 4Jurisdiction