Report No. 155
6.2 Recommendations.-
After discussing the concern of the world community against illicit trafficking and use of narcotic drugs are psychotropic substances as borne out from the proceedings of the International Conventions, the procedural and other weaknesses of the present law on the subject to deal effectively to overcome the menace of drug abuse and trafficking therein and after taking into consideration the landmark judgments of the Supreme Court of India, especially in State of Punjab v. Balbir Singh and after considering the valuable suggestion, we feel that the NDPS Act requires further amendments to make it more effective.
We hereby recommend the following amendments in the Narcotic Drugs and Psychotropic Substances Act, 1985.
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