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[Cites 0, Cited by 59] [Section 36A(1)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(1)(d) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(d)a Special Court may, upon perusal of police report of the facts constituting an offence under this Act or upon complaint made by an officer of the Central Government or a State Government authorised in his behalf, take cognizance of that offence without the accused being committed to it for trial.