Section 36A(1)(b) in The Narcotic Drugs And Psychotropic Substances Act, 1985

[Cites 0, Cited by 29] [Section 36A(1)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(1)(b) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(b)where a person accused of or suspected of the commission of an offence under this Act is forwarded to a Magistrate under subsection (2) or sub-section (2A) of section 167 of the Code of Criminal Procedure, 1973 (2 of 1974), such Magistrate may authorise the detention of such person in such custody as he thinks fit for a period not exceeding fifteen days in the whole where such Magistrate is a Judicial Magistrate and seven days in the whole where such Magistrate is an Executive Magistrate:

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Union of India - Subsection

Section 36A(1)(b) in The Narcotic Drugs And Psychotropic Substances Act, 1985