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

State of Gujarat - Subsection

Section 2(13)(d) in Gujarat Prohibition Act, 1949

(d)[ other narcotic drugs and narcotics which the State Government may by notification in the Official Gazette, declare to be an excisable article] [This clause was substituted for clauses (d) and (e), by Bombay 22 of 1960, Section 2(f).];