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[Cites 0, Cited by 0] [Section 1095] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1095(g) in Rules under the United Provinces Excise Act, 1910

(g)"Wine" means the product obtained on alcoholic fermentation of grape juice or pulp or juice of any other fruit, natural or fortified, the alcoholic content whereof does not exceed 42 per cent proof spirit;