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Narcotic Drugs and Psychotropic Substances Act, 1985 68A. Application (1) The provisions of this Chapter shall apply only to the persons specified in sub-section (2). (2) The persons referred to in sub-section (1) are the following, namely:- (a) every person who has been convicted of an offence punishable under this Act with imprisonment for a term of five years or more; (b) every person who has been convicted of a similar offence by a competent court of criminal jurisdiction outside India; (c) every person in respect of whom an order of detention has been made under the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988, or under the Jammu and Kashmir Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988: Provided that such order of detention has been revoked on the report of the Advisory Board constituted under the said Acts or such order of detention has been set aside by a court of competent jurisdiction; (d) every person who is a relative of a person referred to in clause (a) or clause (b) or clause (c); (e) every associate of a person referred to in clause (a) or clause (b) or clause (c); (f) any holder (hereafter in this clause referred to as the "present holder") of any property which was at any time previously held by a person referred to in clause (a) or clause (b) or clause (c) unless the present holder or, as the case may be, any one who held such property after such person and before the present holder, is or was a transferee in good faith for adequate consideration.    |
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