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[Cites 0, Cited by 24] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(3)The officers appointed under sub-section (1) shall be subject to the general control and direction of the Central Government, or, if so directed by that Government, also of the Board or any other authority or officer.