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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(2) in Assam Opium Rules

(2)Any person may manufacture medicinal drugs to the extent to which he is entitled to possess the same ; provided that such manufacture is for the private consumption and not for sale and is from excise opium of which he is permitted by these rules to be in possession.