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[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(13)(iv) in The Punjab Excise Act, 1914

(iv)any other intoxicating or narocatic substance which the [State] Government may by notification declare to be an intoxicating drug such substance not being opium coca leaf, or a manufactured drug as defined in Section 2 of the Dangerous Drugs Act, 1930.]