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[Cites 0, Cited by 0] [Section 3(11)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(11)(iv) in The Orissa Prohibition Act, 1956

(iv)any other intoxicating or narcotic substance which the State Government 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 (11 of 1930)