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[Cites 0, Cited by 145] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(b) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(b)where the contravention involves quantity lesser than commercial quantity but greater than small quantity, with rigorous imprisonment for a term which may extend to ten years and with fine which may extend to one lakh rupees; or