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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(6) in Mizoram Drug (Controlled Substances) Act, 2016

(6)With a view to adopt uniformity in procedures of drawing of samples from seized controlled substances, the Government may by notification, published in official gazette, specify procedures particularly with regard to the quantity of samples drawn, sealing, mode of packing, despatch of sample for chemical analysis, place of drawls of sample and the like.