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Union of India - Section

Section 3 in The Narcotic Drugs And Psychotropic Substances Rules, 1985

3. Delegation of powers.

- Subject to such directions as may be given by the Central Government, the Narcotics Commissioner appointed by the Central Government under sub-section (1) of section 5 of the Act, may authorise any officer subordinate to him, to exercise all or any of his powers under these rules.