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 20] [Entire Act] State of Maharashtra - Subsection Section 20(c) in The Maharashtra Opium Smoking Act (c)if no offence appears to have been committed, shall return the thing to the person from whose possession it was taken and shall report to his. superior officer, if any, accordingly.
