Section 2(16)(iv) in The Nagaland Excise Act, 1967

[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

State of Nagaland - Subsection

Section 2(16)(iv) in The Nagaland Excise Act, 1967

(iv)any other intoxicating or narcotic substance which the State Government may, by notification, declare to be an intoxicating drug, such substance not being opium, coca leaf, or a manufactured drug, as defined in Section 5 of the Dangerous Drugs Act, 1930 (11 of 1930).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Nagaland - Subsection

Section 2(16)(iv) in The Nagaland Excise Act, 1967