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

State of Tripura - Subsection

Section 2(13)(iv) in The Bengal Excise Act, 1909

(iv)any other intoxicating or narcotic substance or any fermenting agent which the Chief Commissioner may specify in this behalf by notification, such substance or agent not being opium, coco-leaf, or a manufactured drug, as defined in Section 2 of the Dangerous Drugs Act, 1930 (2 of 1930).