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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(5) in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001

(5)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974 ), the offences punishable under this Act with imprisonment for a term of not more than three years may be tried summarily.'.