Section 3 in The Dangerous Drugs (Manipur Amendment) Act, 1985
3. Addition of new Sections 14A and 14B.
- After section 14 of the principal Act, the following new sections shall be added, namely:-"14A. Punishment for contravention of section 8A. - Whoever, in contravention of section 8A, voluntarily consumers any manufactured drug shall be punishable with imprisonment which may extend to three years, with or without fine.
