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Union of India - Section

Section 62 in The Narcotic Drugs And Psychotropic Substances Act, 1985

62. Confiscation of sale proceeds of illicit drugs or substances. —

Where any narcotic drug, psychotropic substance or controlled substance is sold by a person having knowledge or reason to believe that the drug or substance is liable to confiscation under this Act the sale proceeds thereof shall also be liable to confiscation.