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[Cites 0, Cited by 927] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(a) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(a)where the contravention involves small quantity, with rigorous imprisonment for a term which may extend to one year, or with fine which may extend to ten thousand rupees, or with both;