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[Cites 0, Cited by 0] [Section 68B(2)] [Section 68B] [Entire Act]

Union of India - Subsection

Section 68B(2)(iii) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(iii)any property acquired by such person, whether before or after the commencement of the Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2014, wholly or partly out of or by means of any income, earnings or assets the source of which cannot be proved, or the equivalent value of such property;