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[Cites 0, Cited by 2] [Entire Act]

State of Odisha - Section

Section 3 in The Bihar and Orissa Excise Act, 1915

3.

[* * *] [(Provision supplemental to the definition of 'intoxicating drug') Repealed by Section 40 and Schedule II of the Dangerous Drugs Act 2 of 1930. (which has been repealed by Act No. 61 of 1985) Narcotic Drugs and Psychotropic Substances Act, 1985 w.e.f. 16.9.85.)]