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[Cites 0, Cited by 3] [Section 68A(2)] [Section 68A] [Entire Act]

Union of India - Subsection

Section 68A(2)(cc) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(cc)every person who has been arrested or against whom a warrant or authorisation of arrest has been issued for the commission of an offence punishable under this Act with imprisonment for a term of ten years or more, and every person who has been arrested or against whom a warrant or authorisation of arrest has been issued for the commission of a similar offence under any corresponding law of any other country.