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

State of Maharashtra - Subsection

Section 2(5) in The Maharashtra Opium Smoking Act

(5)"opium" means—
(a)the capsules of the poppy (Papaver Somniferum L) whether in their original form or cut, crushed or powdered, and whether or not the juice has been extracted therefrom;
(b)the spontaneously coagulated juice of such capsules which has not been submitted to any manipulations other than those necessary for packing and transport; and
(c)any mixture, with or without neutral materials, of any of the above froms of opium;
and includes prepared opium but does not include any preparation (other than prepared opium) containing not more than 0.2 per cent of morphine;