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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(13) in The Maharashtra Prohibition Act

(13)"excisable article” means—
(a)any alcoholic liquor for human consumption,
(b)an intoxicating drug or hemp ,
(c)opium,
(d)other narcotic drugs and narcotics which the State Government may, by notification in the Official Gazette, declare to be an excisable article ;