Section 2(2) in The U. P. Opium Smoking Act, 1934

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State of Uttar Pradesh - Subsection

Section 2(2) in The U. P. Opium Smoking Act, 1934

(2)"Prepared opium" means any product of opium obtained by any operation or series of operations designed to transform opium into an extract suitable for smoking, and includes chaudu, madak and the dross or other residue remaining after opium is smoked;

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State of Uttar Pradesh - Subsection

Section 2(2) in The U. P. Opium Smoking Act, 1934