LexSection 68Y — Punishment for acquiring property in relation to which proceedings have been taken, under this Chapter
The Narcotic Drugs and Psychotropic Substances Act, 1985
1 [68Y. Punishment for acquiring property in relation to which proceedings have been taken, under this Chapter. -- Any person who knowingly acquired, by any mode whatsoever, any property in relation to which proceedings are pending under this Chapter shall be punishable with imprisonment for a term which may extend to five years and with fine which may extend to fifty thousand rupees.]Open in Lexace · Ask the AI about this section