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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(2) in Executive Instructions Relating to Opium

(2)If any such person is found in possession of any quantity of opium on arrival in Assam, he will be liable to prosecution under the Opium Act unless he has previously obtained a pass from the Deputy Commissioner or the Political Officer of the district or the area where he would be coming.