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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(7) in Assam Opium Prohibition Act, 1947

(7)Evidence of general repute. - For the purposes of this section, and Section 16 the fact that a person is a habitual offender within the meaning of sub-section (1) may be proved by evidence of general repute or otherwise.