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 15] [Entire Act] State of Assam - Subsection Section 15(2) in Assam Opium Prohibition Act, 1947 (2)If the security is tendered to the officer-in-charge of the jail, he shall forthwith refer the matter to the Magistrate who made the order and shall await the orders of such Magistrate.
