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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(10) in The Karnataka Prohibition Act, 1961

(10)“excisable article” means,-
(a)any alcoholic liquor for human consumption;
(b)any intoxicating drug;
(c)opium;
(d)other narcotic drugs, narcotics and non-narcotic drugs, which the State Government may, by notification, declare to be an excisable article;