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[Cites 0, Cited by 0] [Section 8(20)] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(20)(d) in Telangana Excise Act, 1968

(d)any other intoxicating or narcotic substance which the Government may, by notification, declared to be an intoxicating drug, such substance not being opium, cocoa leaf or manufactured drug as defined in section 2 of the [Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985);] [Substituted by Act No.20 of 1994.]