Section 137(3)(b) in The Customs Act, 1962

[Cites 0, Cited by 0] [Section 137(3)] [Section 137] [Entire Act]

(b)a person who has been accused of committing an offence under this Act which is also an offence under any of the following Acts, namely:-

(i)the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985);

(ii)the Chemical Weapons Convention Act, 2000 (34 of 2000);

(iii)the Arms Act, 1959 (54 of 1959);

(iv)the Wild Life (Protection) Act, 1972 (53 of 1972);

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