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[Cites 0, Cited by 2] [Section 2(12a)] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(12a)(ii) in Bengal Excise Act, 1909

(ii)any substance from which liquor [may be manufactured] and which is declared by the State Government by notification [ xxx ] [The words "in the Official Gazette" omitted by section 3(8)(6), ibid.] to be an intoxicant for the purpose of this Act, or