44. Power of entry, search, seizure and arrest in offences relating to coca plant, opium poppy and cannabis plant.
The provisions of Sections 41, 42 and 43, shall so far as may be, apply in relation to the offences punishable under Chapter IV and relating to coca plant, the opium poppy or cannabis plant and for this purpose references in this sections to narcotic drugs, 1[or controlled substance], shall be construed as including references to coca plant, the opium poppy and cannabis plant.
1. Inserted by Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001, w.e.f. 2-10-2001 vide SO 957 (E), dt. 27-9-2001.
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