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[Cites 0, Cited by 32] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(2)For the purpose of this section, a fact is said to be proved only when the court believes it to exist beyond a reasonable doubt and not merely when its existence is established by a preponderance of probability.