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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Assam - Subsection

Section 75(2) in Assam Opium Rules

(2)Confiscated excise opium which was originally issued from the treasury in Assam shall be taken in stock at the treasury only when such opium is in cakes of unbroken seers and is in perfect conditions and fit for use.Otherwise confiscated opium, whether excise or contraband, shall be sent to the Opium Factory at Ghazipur in conformity with such procedure and on such terms, as the Provincial Government or the Governor of Assam, as the case may be, may from time to time, direct.