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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2) in Assam Opium Prohibition Act, 1947

(2)Any person contravening the provisions of sub-section (1) shall be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.