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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(2) in Assam Opium Prohibition Act, 1947

(2)Every person arrested and article seized under Section 20 or 21 shall be produced within 24 hours of such arrest and seizure, exclusive of the time for actual transit, before the officer-in- charge of the nearest police-station or the nearest officer of the Excise Department empowered under Section 26.