Report No. 155
Chapter VI
Section 71
Q.14. Whether the State government has not established adequate centres for the identification and treatment of addicts in your State?
Q.15. Do you agree that it should be made mandatory by suitable amendment in the Act that at least one center for the identification and treatment of addict should be established in every district in the country?
General
Any other Suggestion
Q.16. Do you suggest any other amendment in the Act? If so, give your valuable suggestions?
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