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

State of Bihar - Subsection

Section 2(13)(iv) in Bihar Excise Act, 1915

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