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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(3) in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988

(3)Any person released under sub-section (1) shall surrender himself at the time and place, and to the authority, specified in the order directing his release, or cancelling his release, as the case may be.