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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(1) in Assam Opium Prohibition Act, 1947

(1)In trials under Clauses (a) to (c) of Section 5, it shall be presumed, unless and until the contrary is proved, that the accused has committed, the offence with which he is charged in respect of the opium for the possession of which he fails to account satisfactorily.