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[Cites 0, Cited by 5] [Section 68A(2)] [Section 68A] [Entire Act]

Union of India - Subsection

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

(c)every person in respect of whom an order of detention has been made under the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (46 of 1988), or under the Jammu and Kashmir Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (J & K Act XXIII of 1988):