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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jharkhand - Subsection

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

(8)Intoxicating drug. - "Intoxicating drug" means-
(i)the leaves small, stalks and flowering of fruiting tops of the Indian hemp plant (Cannabis sativa L.) including all forms known as bhang, siddhi or ganja;
(ii)charas, that is, therein obtained from the Indian hemp plant,'which has not been submitted to any manipulations other than those necessary for packing and transport.
(iii)any mixture, with or without neutral materials, of any of the above forms of intoxicating drug, or any drink prepared therefrom; and
(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);