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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001

(3)Where any person is convicted by a competent court of criminal jurisdiction outside India under any corresponding law, such person, in respect of such conviction, shall be dealt with for the purposes of sub- sections (1) and (2) as if he had been convicted by a court in India.".