Section 2(20)(iii) in The Mizoram Excise Act, 1973

[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(20)(iii) in The Mizoram Excise Act, 1973

(iii)any other intoxicating or narcotic substance which the Administrator may, by notification, declare to be intoxicating drug, such substance not being opium, coca leaf or a manufactured drug, as defined in Section 5 of the Dangerous Drugs Act, 1930 (Central Act 2 of 1930);

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State of Mizoram - Subsection

Section 2(20)(iii) in The Mizoram Excise Act, 1973