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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(d) in Assam Opium Prohibition Act, 1947

(d)uses or keeps any material, utensil, implement or apparatus whatsoever for-
(i)the manufacture of any opium smoking preparations or any drink containing opium,
(ii)smoking opium shall be punished with imprisonment of either description for a term which may extend to six years, and with fine which may extend to five thousand rupees,
(iii)weighing opium, or
(iv)preserving opium.