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[Cites 0, Cited by 4] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(3) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(3)No court shall take cognizance of any offence under sub-section (1) or sub-section (2) except on a complaint in writing made with the previous sanction of the Central Government, or as the case may be, the State Government.