Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Assam - Subsection Section 2(c) in Assam Opium Smoking Act, 1927 (c)"Collector" means the Chief Officer-in-charge of the revenue administration of district, and includes any officer whom the Government may, by notification, declare or appoint to be a Collector for the purposes of this Act.
