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[Cites 0, Cited by 1] [Section 2(23)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(23)(a) in Gujarat Prohibition Act, 1949

(a)[ Ganja, that is, the flowering or fruiting tops of the cannabis plant (excluding the seeds and leaves when not accompanied by the tops), by whatever name they may be called;] [Substituted by Gujarat Act No. 9 of 2017, dated 16.3.2017.]