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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(b) in Sikkim Anti Drugs Act, 2006

(b)detain and search any person whom he has, reason to believe to have committed an offence punishable under this Act, and if such person has any controlled substance in his possession and such possession appease to him to be unlawful, arrest him and any other person in his company.