Section 2 in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
2. Amendment of Section 3.
- In Section 3 of the Uttarakhand (United Provinces Excise Act, 1910) (Adaptation and Modification Order, 2002) hereinafter referred to as the principal Act, in clause (12),(a)In sub-clause (i) for the words "Sidhi or Ganja" the words "or Sidhi" shall be substituted;(b)Sub-clause (ii) shall be omitted',(c)For clause (iv), the following clause shall be substituted, namely-"(iv) any other intoxicating substance which the State Government may by notification declare to be an intoxicating drug;".
