Section 2(23)(d) in Gujarat Prohibition Act, 1949

[Cites 0, Cited by 0] [Section 2(23)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(23)(d) in Gujarat Prohibition Act, 1949

(d)[ any other intoxicating or narcotic drug or substance together with every preparation or admixture of the same which the State Government may by notification in the Official Gazette, declare to be an intoxicating drug for the purposes of the Act, such drug, substance, preparation or admixture, not being opium, coca leaf or a manufactured drug as defined in section 2 of the Dangerous Drugs Act, 1930 (II of 1920);] [Clause (d) was substituted for the original clause with the proviso, by Bombay 26 of 1952, Section 2 (2)(b).]

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State of Gujarat - Subsection

Section 2(23)(d) in Gujarat Prohibition Act, 1949