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State of Assam - Section

Section 33 in The Assam Criminal Law (Amendment) Act, 1934

33. Meaning of book, document and newspaper.

- In Sections 31 and 32 'book'/document' and 'newspaper' have the same meanings as in Clause 1, 2, and 5, respectively of Section 2 of the Indian Press (Emergency Powers) Act, 1931.