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

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Opium Smoking Act

(2)It shall be presumed, until the contrary, is proved, that a person accused of an offence under clause (b) of sub-section (1) has committed such offence if the offence committed by the person opening, keeping or using the place referred to in the said clause (b) is proved to have been committed in the place in the immediate possession of such accused person.