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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(b) in The Land Acquisition (East Punjab) Amendment Act, 1948

(b)sells or otherwise deals in prepared opium; shall, on conviction by a competent criminal court, be punished with imprisonment which may extend to one year or with fine which may extend to one thousand rupees or with both.