Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 27] [Section 52A] [Entire Act] Union of India - Subsection Section 52A(3) in The Narcotic Drugs And Psychotropic Substances Act, 1985 (3)Where an application is made under sub-section (2), the Magistrate shall, as soon as may be, allow the application.
