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[Cites 0, Cited by 3] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(5) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(5)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the offences punishable under this Act with imprisonment for a term of not more than three years may be tried summarily.