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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(o) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(o)" Narcotic drug" and "psychotropic substance" shall have the meaning respectively assigned to them in the Narcotic Drugs and psychotropic Substances Act, 1985 (Central Act No. 61 of 1985);