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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(b) in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988

(b)The Parties may provide, in addition to conviction or punishment, for an offence established In accordance with paragraph 1 of this article, that the offender shall undergo measures such as treatment, education, aftercare, rehabilitation or Social reintegration.