Section 3(2) in The U. P. Opium Smoking Act, 1934

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State of Uttar Pradesh - Subsection

Section 3(2) in The U. P. Opium Smoking Act, 1934

(2)Such register shall be prepared by such authority and in such manner as the State Government may by rules made under this Act, prescribe, and shall contain such particulars and shall be in such form as the Excise Commissioner may by notification prescribe.

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State of Uttar Pradesh - Subsection

Section 3(2) in The U. P. Opium Smoking Act, 1934