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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(2) in Assam Opium Rules

(2)By licensed druggist. - Subject to the conditions of his licence, a licensed druggist may possess medicinal drugs (not exceeding one seer of any kind or kinds), and poppy-heads (not exceeding ten seers) ; provided that he has manufactured the former from excise opium of which he is permitted by these rules to be in possession or has purchased them from a licensed druggist or under Rule 59 from a person who has been a licensed druggist or a permit-holder, or has imported them under Rule 51 or 54.