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] State of Telangana - Subsection Section 2(1A) in Telangana Excise Act, 1968 (1A)[ "Bar" means the privilege granted under the Act to an establishment, where food is served, for sale of [Indian Made Foreign Liquor] [Inserted by Act No.35 of 2005.] and Foreign Liquor in loose for consumption on the licensed premises];
