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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(13) in The Assam Excise Act, 1910

(13)"Intoxicating drug" means-
(i)the leaves, small stalks or flowering or fruiting tops of the Indian hemp plant (Cannabis Sativa L) including all forms known as bhang, sidhi or ganja ;
(ii)charas, that is the resin obtained from the Indian hemp plant which has not been submitted to any manipulations other than those necessary for packing and transport;
(iii)any mixture with or without neutral materials, of any of the above forms of intoxicating drugs, or any drink prepared therefrom; and
(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, coca leaf, or a manufactured, drug, as defined in Section 6 of the Dangerous Drugs Act, 1930.