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 6] [Entire Act] State of Assam - Subsection Section 6(2) in Assam Opium (Amendment) Act, 1933 (2)Any confession made to or whilst in the custody of any officer invested under Section 1 with the powers of an officer-in-charge of a police station shall be deemed to be a confession made to or whilst in the custody of a police officer."
