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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(10) in Abkari Act, 1 of 1077 (10)Liquor:- "Liquor" includes spirits of wine, [arrack] [Substituted 'methylated spirit' by section 2(c) of Act 4 1996.], spirits, wine, toddy, beer and all liquid consisting of or containing alcohol.
