The Opium Punjab Amendment Act, 1925
Punjab Act 3 of 1925
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Received the assent of the Governor of the Punjab on the 19th March, 1925 and of the Governor General on the 21st April, 1925 and was first published in the Punjab Gazette dated the 8th May, 1925.
An Act to amend the Opium Act, 1878, in its application to Punjab.
Preamble. - Whereas it is expedient to amend the Opium Act, 1878, in its application to the Punjab in the manner hereinafter appearing, and whereas the previous sanction of the Governor General under sub-section (3) of section 80-A of the Government of India Act has been received, it is hereby enacted as follows :-
- Short title, extent and commencement.- (1) This Act may be called the Opium (Punjab Amendment) Act, 1925.
(2) It extends to the Punjab.
(3) It shall come into force on such date as the Local Government may, by notification, appoint in this behalf.
| Object & Reasons6 |
- Amendment of section 9 of the Opium Act, 1878.- In section 9 of the Opium Act, 1878, for the words "one year" the words "two years" and for the words "one thousand" the words "two thousands" shall be deemed to be substituted and the words after the word "both" shall be deemed to be omitted.