Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 3 in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013 3. Power to include Controlled Substance in Schedules. - The Central Government may, by notification in the Official Gazette, include any controlled substance in one or more Schedules.
