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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(17)(iv) in The Karnataka Excise Act, 1965

(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 manufactured drug as defined under section 2 of the Dangerous Drugs Act, 1930 (Central Act 2 of 1930);