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[Cites 0, Cited by 3] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(ii) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(ii)has been received from any place outside India (duly authenticated by such authority or person and in such manner as may be prescribed by the Central Government) in the course of investigation of any offence under this Act alleged to have been committed by a person,