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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(4)(v) in The M.P. Borstal Act, 1928

(v)[ an offence punishable with imprisonment under the [Dangerous Drugs Act, 1930 (II of 1930)] [Inserted by C.P. Act No. 11 of 1937.];