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State of Uttar Pradesh - Section

Section 11 in The U. P. Opium Smoking Act, 1934

11. Liability of a registered smoker to the removal of his name from the register of smokers.

- Any registered smoker who does not comply with the conditions and observe the restrictions prescribed by rule made under this Act, shall, in addition to the penalties hereinafter prescribed, be liable to have his name removed from the register of smokers.