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

State of Manipur - Subsection

Section 2(2)(a) in The Dangerous Drugs (Manipur Amendment) Act, 1985

(a)the methods by which percentages of the substance present in the blood or respiration shall, in the case of consumption of manufactured drug, be calculated for the purpose of clauses (b) and (f) of section 2;