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[Cites 0, Cited by 0] [Section 31A(1)] [Section 31A] [Entire Act]

Union of India - Subsection

Section 31A(1)(b) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(b)financing, directly or indirectly, any of the activities specified in clause (a), shall be punished with punishment which shall not be less than the punishment specified in section 31 or with death.