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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(1) in The Land Acquisition (East Punjab) Amendment Act, 1948

(1)A registered smoker shall, subject to such conditions as may be prescribed, be entitled to manufacture prepared opium not exceeding six mashas and to keep it in his possession for personal use only.