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 2] [Entire Act] Dadra And Nagar Haveli - Subsection Section 2(44) in The Dadra and Nagar Haveli Excise Regulation, 2012 (44)"intoxicant" means any liquor or any substance from which liquor may be manufactured and includes any substance declared as intoxicant by the Administrator;
