Report No. 155
"Article 35
Action against the illicit traffic
Having due regard to their constitutional, legal and administrative systems, the parties shall:
(a) Make arrangements at the national level for co-ordination of preventive and repressive action against the illicit traffic; to this end they may usefully designate an appropriate agency responsible for such co-ordination;
(b) Assist each other in the compaign against the illicit traffic in narcotic drugs;
(c) Co-operate closely with each other and with the competent international organizations of which they are members with a view to maintaining a co-ordinated compaign against the illicit traffic;
(d) Ensure that international co-operation between the appropriate agencies be conducted in an expeditious manner; and
(e) Ensure that where legal papers are transmitted internationally for the purposes of a prosecution, the transmittal be effected in an expeditious manner to the bodies designated by the Parties; this requirement shall be without prejudice to the right of a party to require that legal papers be sent to it through the diplomatic channel.
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