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] [Entire Act] State of Assam - Section Section 10 in Assam Opium Smoking Act, 1927 10. Penalty for dealing in opium dross. - Whoever possesses or deals in prepared opium shall be punishable with imprisonment which may extend to two years or with fine or with both.
