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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(30) in Gujarat Prohibition Act, 1949

(30)"opium" means-
(a)the capsules of the poppy (Papaver Somniforum L), [whether in their original form or cut, or crushed or powdered and whether or not the juice has been extracted therefrom] [These words were added by Bombay 22 of I960, Section 2 (I).];
(b)the spontaneously coagulated juice of such capsules [***] [The words 'which have not been submitted to any manipulation other than those necessary for packing and transport' were deleted by Gujarat 9 of 1978, Section 2(2).]; and
(c)any mixture with or without neutral materials of any of the above forms of opium;
but does not include any preparations containing not more than 0.2 per cent, of morphine, or a manufactured drug as defined in section 2 of the Dangerous Drugs Act, 1930 (II of 1930).[***] [Clause (31) was deleted by Bombay 22 of 1960, Section 2 (m).]