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[Cites 0, Cited by 0] [Section 2(18)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(18)(iii) in The Karnataka Prohibition Act, 1961

(iii)any other intoxicating or narcotic drug or substance, which the State Government may, by notification, declare to be an intoxicating drug, for the purposes of this Act, such drug or substance not being opium, cocoa leaf or manufactured drug, as defined in section 2 of the Dangerous Drugs Act, 1930 (Central Act 2 of 1930);