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[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(13)(iv) in The Punjab Excise Act, 1914

(iv)any other intoxicating or narocatic 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.