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[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(41)(iv) in The Bihar Prohibition And Excise Act, 2016

(iv)any other intoxicating or narcotic substance which the State Government may, by notification, declare to be an intoxicating drug, such substance not being opium, cocoaleaf or a manufactured drug, as defined in section 2 of the Narcotic drugsand Psychotropic substances Act, 1985 (61 of 1985);