Section 12(1)(b) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

(b)notwithstanding that the order has been made by an officer of the Central Government or by a State Government, by the Central Government.

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