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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(6) in Chhattisgarh Excise Act, 1915

(6)"excisable article" means-
(a)any alcoholic liquor for human consumption; or
(b)any intoxicating drug; or
(c)opium as defined in clause (xv) and poppy straw as defined in clause (xviii) of Section 2 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (No. 61 of 1985);
(6-a) "excise duty" and "countervailing duty" means any such excise duty or countervailing duty, as the case may be, as is mentioned in entry 51 of list II in the Seventh Schedule to the Constitution;