Section 9 in The Dangerous Drugs (Manipur Amendment) Act, 1985
9. Amendment of section 29.
- In sub-section (2) of section 29 of the principal Act, the following words shall be added at the end before the full stop, namely:-"and, where the person arrested is on a charge of committing an offence punishable under section 14A or 14B and his medical treatment for addiction to dangerous drug is considered immediately necessary, for giving him such medical treatment."
