Section 23 in The U. P. Opium Smoking Act, 1934

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State of Uttar Pradesh - Section

Section 23 in The U. P. Opium Smoking Act, 1934

23. Aid to officers of Excise Department.

- Every officer of the Police and Land Revenue Departments, every [Pradhan and a Secretary of a Gaon Sabha] [Substituted by U.P. Act No. XXIII of 1961.] and every village Chaukidar shall, upon notice given or request made to him be bound to give reasonable aid to any officer of the Excise Department in carrying out the provisions of this Act.

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State of Uttar Pradesh - Section

Section 23 in The U. P. Opium Smoking Act, 1934

23. Aid to officers of Excise Department.