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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(5) in Assam Opium Prohibition Act, 1947

(5)Processes how served. - Every summons or warrant issued under sub-section (4) shall be accompanied by a copy of the order made under sub-section (2), and such copy shall be delivered by the officer serving or executing such summons or warrant to the person against whom the order is made.