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

NCT Delhi - Subsection

Section 2(17) in The Delhi Excise Act, 2009

(17)"country or traditional liquor" means plain or spiced spirit which has been manufactured in India from material recognized as base for country or traditional spirit namely mahua, rice, gur, molasses etc. and notified as such liquor by the Government;