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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(6)(iii) in Assam Opium Prohibition Act, 1947

(iii)If the Magistrate considers that immediate measures are necessary for the prevention of the commission of any offence under this Act, pending the conclusion of the inquiry under clause, (i), he may, for reasons to be recorded, direct the person in respect of whom the order under sub-section (2) has been made, to execute a bond with sureties to desist from committing any offence mentioned in sub-section (1) until the conclusion of the inquiry and may detain him in custody until such bond is executed, or in default of execution, until the inquiry is concluded.