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 3] [Section 17] [Entire Act] State of Assam - Subsection Section 17(3) in Assam Opium Prohibition Act, 1947 (3)Any persons against whom an order has been made under sub-section (1) may appeal to the Court of Session, whose decision shall be final.
