LexSection 27B — Punishment for contravention of section 8A.
The Narcotic Drugs and Psychotropic Substances Act, 1985
1 [27B. Punishment for contravention of section 8A. -- Whoever contravenes the provision of section 8A shall be punishable with rigorous imprisonment for a term which shall not be less than three years but which may extend to ten years and shall also be liable to fine.]Open in Lexace · Ask the AI about this section