Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(23)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(23)(b) in Gujarat Prohibition Act, 1949

(b)[ charas, that is, the separated resin whether crude or purified obtained from cannabis plant] [This clause was inserted by Bombay 22 of 1960, Section 2(h).];;