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[Section 27(b)] [Section 27] [Complete Act]
Central Government Act
Section 27(b)(2) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(2) Where a person is shown to have been in possession of a small quantity of a narcotic drug or psychotropic substance, the burden of proving that it was intended for the personal consumption of such person and not for sale or distribution, shall lie on such person.