Section 12(1)(a) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988

[Cites 0, Cited by 1] [Section 12(1)] [Section 12] [Entire Act]

(a)notwithstanding that the order has been made by an officer of a State Government, by that State Government or by the Central Government;

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