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 15 in Assam Opium Smoking Act, 1927 15. Bail and security. - When any person arrested under this Act is prepared to furnish bail he shall be released on bail or, at the discretion of the officer making the arrest on his own bond.
