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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(1)(b) in Assam Opium Prohibition Act, 1947

(b)protects or harbours smugglers, receivers or sellers of opium, or opium eaters, such Magistrate may, in manner hereinafter provided, require such person to show cause why he should not be ordered to execute a bond, with sureties, to desist from committing any offence mentioned in this sub-section for such period, not exceeding three years, as the Magistrate thinks fit to fix.