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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(d) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(d)the authority or the person by whom and the manner in which a document received from any place outside India shall be authenticated under clause (ii) of section 66;
(da)the manner in which and the conditions subject to which properties shall be managed by the Administrator under sub-section (2) of section 68G;
(dc)the fees which shall be paid for the inspection of the records and registers of the Appellate Tribunal or for obtaining the certified copy of any part thereof section-section (6) of section 68-O;
(dd)the powers of a civil court that may be exercised by the competent authority and the Appellate Tribunal under clause (f) of section 68R;
(de)the disposal of all articles or things confiscated under this Act;
(df)the drawing of samples and testing and analysis of such samples;
(dg)the rewards to be paid to the officer, informers and other persons;