Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Chattisgarh - Subsection Section 2(11) in Chhattisgarh Excise Act, 1915 (11)"import" (except in the phrase "import into India") means to bring in the State otherwise than across a customs frontier as defined by the Central Government;(11-a) "intoxicant" means any liquor or intoxicating drug;
