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[Cites 0, Cited by 0] [Section 2(18)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(18)(i) in The Karnataka Prohibition Act, 1961

(i)the leaves, small stalks and flowering or fruiting tops of the Indian hemp plant (Cannabis Sativa or Indica) including all forms known as bhang, siddi or ganja;