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

Union of India - Subsection

Section 2(xxxvi) in Cantonments Act, 1924

(xxxvi)"spirituous liquor" means any fermented liquor, any wine, or any alcoholic liquid obtained by distillation or the sap of any kind of palm tree, and includes any other liquid containing alcohol which the [Central Government] [Substituted by the A.O.1937, for "L.G."] [* * *] [The words "with the previous sanction of the G.G.in C." were rep. by Act 7 of 1925, s.2.] may by notification in the Official Gazette, declare to be a spirituous liquor for the purposes of this Act;