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

State of Tamilnadu - Subsection

Section 3(5) in Tamil Nadu Prohibition Act, 1937

(5)"cultivation" includes the tending or protecting of a plant during growth and does not necessarily imply raising it from seed;[(5-A) 'excisable article' means any alcoholic liquor for human consumption but does not include medicinal and toilet preparations mentioned in entry 84 of List I in the Seventh Schedule to the Constitution;] [Inserted by Tamil Nadu Act No. 23 of 1981.]