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[Cites 0, Cited by 28] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(3)The Gazette Officer or the Magistrate before whom any such person is brought shall, if he sees no reasonable ground for search, forthwith discharge the person but otherwise shall direct that search be made.