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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(13)(i) in Bengal Excise Act, 1909

(i)the leaves, small stalks and flowering or fruiting tops of the Indian hemp plant (Cannabis sativa L) including all forms known as Bhang or Siddhii but excluding Ganja, Charas and any mixture, with or without neutral material, of any of the above forms of intoxication drug, or any drink prepared therefrom within the meaning of section 2 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985);