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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in The Land Acquisition (East Punjab) Amendment Act, 1948

(2)Any registered smoker who has in his possession prepared opium in contravention of the provisions of Sub-section (1) shall, on conviction before a competent criminal court, be punished with imprisonment which may extend to three months or with fine which may extend to two hundred rupees or with both.