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 22] [Entire Act] State of Assam - Subsection Section 22(iii) in Assam Opium Rules (iii)persons whose licences have been cancelled under the Excise, Opium or Dangerous Drugs Acts, or who have been held guilty of committing any serious shop malpractice ;
