Section 3(8)(iii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

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

State of Jammu-Kashmir - Subsection

Section 3(8)(iii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(iii)any mixture, with or without neutral materials, of any of the above forms of opium but does not include any preparation containing not more than 0.2% of morphine or a manufactured drug as defined in section 2 of the Dangerous Drugs Act, 1930 (Central Act 2 of 1930)].

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State of Jammu-Kashmir - Subsection

Section 3(8)(iii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)