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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(a) in Sikkim Anti Drugs Act, 2006

(a)permit and regulate -
(i)the possession of controlled substances by the authorized person;
(ii)the sale of controlled substances by the licensed dealers;
(iii)the use and consumption of controlled substances in any chemical form;
(iv)the manufacture of the controlled substances by the licensed manufacturers;
(v)the transport of controlled substances by licensed dealers and authorized persons;