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State of Jammu-Kashmir - Section

Section 4 in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988

4. Execution of detention orders.

- A detention order may be executed at any place in the State of Jammu and Kashmir in the manner provided for the execution of warrant of arrest under the Code of Criminal Procedure, Samvat 1989.