Section 3(8)(iv) in Tamil Nadu Prohibition Act, 1937

[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(8)(iv) in Tamil Nadu Prohibition Act, 1937

(iv)any other intoxicating or narcotic substance which the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] 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 2 of the Dangerous Drugs Central Act, 1930 (Central Act II of 1930).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 3(8)(iv) in Tamil Nadu Prohibition Act, 1937