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State of Assam - Section

Section 31 in Assam Opium Prohibition Act, 1947

31. Prohibition Officers.

- For the purposes of Sections 20 and 21 of this Act, the State Government may, by notification in the official Gazette, appoint any member of a Prohibition Committee, by virtue of office or otherwise, to be a Prohibition Officer ; and the relation of officers so appointed to the State Prohibition Council shall be such as may be prescribed.