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 Tripura - Subsection Section 2(14) in The Bengal Excise Act, 1909 (14)"liquor" means liquid consisting of or containing alcohol, and includes spirit of wine, spirit, wine, tari, pachwai, beer, and any substance which the Chief Commissioner may, by notification, declare to be liquor for the purposes of this Act;
