Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Assam - Subsection Section 46(1) in Assam Opium Rules (1)The Deputy Commissioner may accept from any person whose licence is liable to be cancelled under Rule 45 (1), Clause, (a), (b), (c) or (d), payment of a sum of money not exceeding Rs. 500 in lieu of such cancellation.
