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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Sikkim - Subsection

Section 36(1) in Sikkim Anti Drugs Act, 2006

(1)In the trial of offences under this Act, whether the accused is convicted or acquitted or discharged, the court shall decide whether any article or thing seized under this Act is liable to confiscation under Section 33 or Section 34 or Section 35 and, if it decides that the article is so liable, it may order confiscation accordingly.