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State of Assam - Section

Section 34 in Assam Opium Prohibition Act, 1947

34. Punishment for unlawful release, etc.

- Any person acting under the powers given by Section 20 or Section 21 who-
(a)unlawfully releases any person arrested under either of those sections; or
(b)abets the unlawful escape of such a person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.