Section 17 in The Narcotic Drugs Or Psychotropic Substances (Regulation Of Controlled Substance) Order, 1993
17.
/778The Central Government being of the opinion that having regard to the use of the controlled substance in the production or manufacture of the narcotic drug or psychotropic substance, it is necessary and expedient so to do in the public interest, in exercise of powers conferred by section 9-A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985), hereby makes the following Order:-
