Section 50A — Power to undertake controlled delivery.
The Narcotic Drugs and Psychotropic Substances Act, 1985
1 [50A. Power to undertake controlled delivery. -- The Director General of Narcotics Control Bureau constituted under sub-section (3) of section 4 or any other officer authorised by him in this behalf, may, notwithstanding anything contained in this Act, undertake controlled delivery of any consignment to-- (a) any destination in India; (b) a foreign country, in consultation with the competent authority of such foreign country to which such consignment is destined, in such manner as may be prescribed.]Open in Lexace · Ask the AI about this section
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