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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(4)(xxv) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(xxv)"to import into India", with its grammatical variations and cognate expressions, means to bring into India from a place outside India and includes the bringing into any port or airport or place in India of a narcotic drug or a psychotropic substance intended to be taken out of India without being removed from the vessel, aircraft, vehicle or any other conveyance in which it is being carried.