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[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(20)(d) in Andhra Pradesh Excise Act, 1968

(d)any other intoxicating or narcotic substance which the Government may, by notification, declare to be an intoxicating drug, such substance not being opium, coca leaf or manufactured drug as defined in Section 2 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985)