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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(h) in The Assam Dangerous Drugs Rules, 1937

(h)"Notified drugs" means any narcotic substance other than coca derivatives, medicinal hemp and opium derivatives which the Central Government may have declared by notification in the Gazette of India made in insurance of a recommendation under Article 10 of the Geneva Convention, to be a notified drug;