Section 2(13)(iv) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(13)(iv) in The Bihar and Orissa Excise Act, 1915

(iv)any other intoxicating or narcotic substance which the [State Government] [Substituted by A.L.O. 1950.] may by notification [deciare to be an intoxicating drug, such substance not being opium, coca leaf or a manufactured drug, as defined in Section 12 of the Dangerous Drugs Act, 11 of 1930;] [For Notification See L.S.R.& O., Volume I, Part VII.]

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State of Odisha - Subsection

Section 2(13)(iv) in The Bihar and Orissa Excise Act, 1915