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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(1) in Assam Opium Prohibition Act, 1947

(1)Every person shall be bound to give immediate information to any of the nearest officers referred to in Sections 20 and 21 of any breach of any of the provisions of this Act or the rules made thereunder.