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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Nagaland - Subsection

Section 2(16) in The Nagaland Excise Act, 1967

(16)"Intoxicating drug" means-
(i)the leaves, small stalks or flowering or fruiting tops of the Indian hemp plant (Cannabis Sativa L) including all forms known as bhang, sidhi or ganja ;
(ii)charas, that is the resin obtained from the Indian hemp plant which has not been submitted to any manipulations other than those necessary for packing and transport;
(iii)any mixture with or without neutral materials, of any of the above forms of intoxicating drugs, or any drink prepared therefrom, and
(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 5 of the Dangerous Drugs Act, 1930 (11 of 1930).