The Assam Ganja and Bhang Prohibition (Amendment) Act, 1994

THE ASSAM GAZETTE. EXTRAORDINARY, AP R 26, 19 94  592 C 
The 26th April, 19 94
No. LG L. 84/93 /56. -The  follow ing Act of the Assam 
Legislative  Assembly which received the assent of the 
Go ver nor is her eby  publish ed for general inf orm ati on.
AS SA M ACT NO. XI  OF 1994.
(Received the assent of t he Gov erno r on 22nd April, 1994)
THE ASSAM G ANJA AND BHANG PROHIBITION 
(AMENDMENT)-' ACT, 1994
AN
ACT
to amend the Assam Ganja and Bhang 
Prohib itio n Act, 195 8.
Preamble. Whe reas it is expedient, furth er toxxiofi9sf 
amend the  Assam Ganja and Bhang Pr o­
hibition  Act, 1958 her ein after called the 
principal Act, in the ma nne r herei naf ter 
a ppeari ng;
It is her eby  enacted in the Forty-fif th 
Year of the  Repu blic of India as 
fol low s:—
ea«n t Ind This Act may  be called the  Assam
c o m m e n c e - Gan ja and Bhang  Prohibition (Amend­
ment. ment) Act, 19 94 -
(2)  It sha ll have the like ext ent  as 
the  prin cipa l Act.
(3) It shall come in to force at once.
A men dm en t 2 . In the  prin cipal Act, in section 18, 
of section I 8. ; n  s u b _ s e c t i o n  ( 1 ) )  ( 2 ), ( 3 )  a n d  ( 4 )  f o r  t h e
words "St ate Prohib itio n Council” the  
words, "St ate Anti-D rug  and Prohib itio n 
Council” shall be substituted.
M. K DEKA,
Join t Secretary to the Govt, of Aisatn.  
Legislative Department.

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