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[Cites 0, Cited by 1] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(a) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988

(a)the Central Government and each State Government shall, whenever necessary, constitute one or more Advisory Boards each of which shall consist of a Chairman and two other persons possessing the qualifications specified in sub-clause (a) of clause (4) of article 22 of the Constitution;