Section 3(8)(iv) in The Bihar Prohibition Act, 1938

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State of Bihar - Subsection

Section 3(8)(iv) in The Bihar Prohibition Act, 1938

(iv)any other intoxicating or narcotic substance which the Governor may, by notification, declare to be an intoxicating drug, such substance not being opium, coca leaf, or a manufactured drug, as defined in Section 2 of the Dangerous Drugs Act, 1930 (II of 1930);

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State of Bihar - Subsection

Section 3(8)(iv) in The Bihar Prohibition Act, 1938