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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(13)(ii) in Bengal Excise Act, 1909

(ii)any other intoxicating or narcotic substance or any fermenting agent which the State Government may specify in this behalf by notification, such substance or agent not being narcotic drug or psychotropic substance as defined in section 2 of the Narcotic Drugs and Psychotropic Substances Act, 1985;]