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 46] [Entire Act] State of Assam - Subsection Section 46(2) in Assam Opium Rules (2)When the payment referred to in sub-rule (1) has been duly made, no further proceedings shall be taken against such person in respect of the acts or omissions on account of which the licence is then liable to cancellation.
