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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(11) in The M.P. Excise Act, 1915

(11)"import" (except in the phrase "import into India") means to bring in the [State] [Substituted by M.P. Act No. 23 of 1958.] otherwise than across a customs frontier as defined by the Central Government;(11-a) "intoxicant" means any liquor or intoxicating drug;