Section 2(3) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
(3)harbouring persons engaged in any of the aforementioned activities;(f)“Indian customs waters” has the same meaning as in clause (28) of section 2 of the Customs Act, 1962 (52 of 1962);(g)“State Government”, in relation to a Union territory, means the Administrator thereof;(h)words and expressions used herein but not defined, and defined in the Nacotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985), have the meanings respectively assigned to them in that Act.
