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

Union of India - Section

Section 4 in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988

4. Execution of detention orders.—

A detention order may be executed at any place in India in the manner provided for the execution of warrants of arrest under the Code of Criminal Procedure, 1973 (2 of 1974).