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Narcotic Drugs and Psychotropic Substances Act, 1985 7. Officers of State Government. (1) The State Government may appoint such officers with such designations as it thinks fit for the purposes of this Act. (2) The officers appointed under sub-section (1) shall be subject to the general control and direction of the State Government, or, if so directed by that Government, also of any other authority or officer.    |
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