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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(a) in Assam Opium Smoking Act, 1927

(a)Whenever two or more persons are prosecuted for any offence under this Act, the Magistrate may, if, for reasons to be recorded by him he thinks fit, tender to any accused a pardon on condition of his making a full and true disclosure of all factors connected with the offence.