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State of Assam - Section

Section 4 in Assam Opium Smoking Act, 1927

4. Penalty for smoking opium in company.

- If two or more persons smoke opium in company, each of them shall, irrespective of their common object, be punishable with imprisonment of either description for a term which may extend to one month or with fine which may extend to fifty rupees or with both.Explanation.-A man and his wife smoking opium together shall not be deemed to be smoking in company within the meaning of this section.