Section 68F(2)(c) in The Narcotic Drugs And Psychotropic Substances Act, 1985

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Union of India - Subsection

Section 68F(2)(c) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(c)the exercise of a power of appointment of property vested in any person, not the owner of the property, to determine its disposition in favour of any person other than the done of the power; and

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Union of India - Subsection

Section 68F(2)(c) in The Narcotic Drugs And Psychotropic Substances Act, 1985