Section 3(14)(iv) in Rajasthan Excise Act, 1950

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State of Rajasthan - Subsection

Section 3(14)(iv) in Rajasthan Excise Act, 1950

(iv)any other intoxicating or narcotic substance which the [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] may declare, by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 38 of 1957.], to be an intoxicating drug, such substance not being opium, coca leaf or a manufactured drug as defined in the [Dangerous Drugs Act, 1930 (Central Act II of 1930)]; [Substituted by Rajasthan Act No. 38 of 1957.]

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State of Rajasthan - Subsection

Section 3(14)(iv) in Rajasthan Excise Act, 1950