AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Narcotic Drugs and Psychotropic Substances Act, 1985

Foot Notes

1. Inserted by the Narcotic Drugs and Psychotropic Substances (Amendment) Act, 1988, (Act No. 2 of 1989) dated 6th. January, 1989.

2. Inserted by Act No.2 of 1989, dated 6th. January, 1989.

3. Inserted by Act No.2 of 1989, dated 6th. January, 1989.

4. Inserted by Act No.2 of 1989, dated 6th. January, 1989.

5. Chapter IIA inserted by Act No.2 of 1989, dated 6th. January, 1989.

6. The proviso inserted by Act  No.2 of 1989, dated 6th. January, 1989.

7. Section 9A inserted by Act No.2 of 1989, dated 6th. January, 1989.

8. Section 25A inserted by Act No.2 of 1989, dated 6th. January, 1989.

9. Section 27A inserted by Act No.2 of 1989, dated 6th. January, 1989.

10. Section 31A inserted by Act No.2 of 1989, dated 6th. January, 1989.

11. Section 32A inserted by Act No.2 of 1989, dated 6th. January, 1989.

12. Substituted by Act No.2 of 1989, dated 6th. January, 1989 for former section 36.

13. Substituted by Act No.2 of 1989, dated 6th. January, 1989 for former section 37.

14. Inserted by Act No.2 of 1989, dated 6th. January, 1989.

15. Section 52A inserted by Act No.2 of 1989, dated 6th. January, 1989.

16. Section 53A inserted by Act No.2 of 1989, dated 6th. January, 1989.

17. Substituted by Act No.2 of 1989, dated 6th January, 1989.

18. Section 64A inserted by Act No.2 of 1989, dated 6th January, 1989.

19. Section 65 omitted by Act No. 2 of 1989, dated 6th January, 1989.

20. Chapter VA inserted by Act No.2 of 1989, dated 6th January, 1989.

21. Section 74A inserted by Act No.2 of 1989, dated 6th January, 1989.

22. Inserted by Act No.2 of 1989, dated 6th January, 1989.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement