Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(6) in The Karnataka Excise Act, 1965 (6)"excisable article" means,-(a)any liquor;(b)any intoxicating drug;(c)opium; or(d)other narcotic drugs, narcotics and non-narcotic drugs which the State Government may by notification declare to be an excisable article;
