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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(1)(c) in Sikkim Anti Drugs Act, 2006

(c)seize any drug or substance or any other article and any animal or conveyance which he has reason to believe to be liable for confiscation under this Act and any document or other article which he has reason to believe may furnish evidence of the commission of any offence punishable under this Act; and