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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1) in Assam Opium Prohibition Act, 1947

(1)If any person in respect of whom an order requiring security is made under sub-section (9) of Section 11 is, at the time when such order is made, sentenced to or undergoing a sentence of imprisonment, the period for which security is required shall commence on the expiration of such sentence.