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State of Uttar Pradesh - Section

Section 29 in The U. P. Opium Smoking Act, 1934

29. Saving of Dangerous Drugs Act, 1930.

- Nothing in this Act or in the Rules, made under this Act shall affect the validity of the Dangerous Drugs Act, 1930, or of any rules made thereunder which imposes any restriction not imposed by or under this Act, or impose a restriction greater in degree than a corresponding restriction imposed by, or under, this Act, on the consumption of, or traffic in, prepared opium within [* * *] [The word 'British' omitted by the A.O. 1950.] [India].