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

State of Sikkim - Subsection

Section 26(4) in Sikkim Anti Drugs Act, 2006

(4)Notwithstanding anything contained in the Indian Evidence Act, 1872 or the Code of Criminal Procedure, 1973, every court trying an offence under this Act, shall treat the inventory, the photographs of controlled substances, the list of samples drawn or the analytical reports thereof under sub-section (2) and certified by the Magistrate, as primary evidence in respect of such offence.