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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(b) in The Assam Liquor Prohibition Act, 1952

(b)vexatiously and unnecessarily seizes the property of any person on the pretext of seizing or searching for any liquor or seizing any document or other article liable to seizure under Section 10 or 11; or