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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(1)(d) in The Assam Liquor Prohibition Act, 1952

(d)detain, search and arrest any person whom he has reason to believe to have committed an offence against this Act relating to such liquor, material, utensil, implement or apparatus: