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[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(12)(iv) in The United Provinces Excise Act, 1910

(iv)[ any other intoxicating substance which the State Government may, by notification, declare to be an intoxicating drug;] [Substituted by U.P. Act No. 4 of 2018, dated 5.1.2018]