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[Cites 0, Cited by 4] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(e) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(e)such other matters as the Central Government deems necessary or expedient for the purpose of securing the effective implementation of the provisions of this Act and preventing and combating the abuse of narcotic drugs and psychotropic substances and illicit traffic therein.