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 67] [Entire Act] State of Assam - Subsection Section 67(1) in Assam Opium Rules (1)The Deputy Commissioner may accept from any person whose licence or permit is liable to be cancelled under Rule 66 payment of a sum of money not exceeding Rs. 500 in lieu of such cancellation.
