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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(2) in Assam Opium Rules

(2)Use of any other person prohibited. - No person shall, unless specially authorised in writing by the Deputy Commissioner or an officer deputed by him under the general or special order of the Commissioner use or attempt to use for the purchase of opium any pass a standing in any other name than his own.