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[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

State of Nagaland - Subsection

Section 2(16)(iii) in The Nagaland Excise Act, 1967

(iii)any mixture with or without neutral materials, of any of the above forms of intoxicating drugs, or any drink prepared therefrom, and