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[Cites 0, Cited by 2] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(46) in The Delhi Excise Act, 2009

(46)"liquor" means any alcoholic beverage and includes whisky, brandy, beer, wine, toddy, tari, pachwai, vodka, gin, tequila, country liquor, arrack and intoxicating liquid consisting of or containing alcohol as may be specified under BIS standard besides any similar substance which the Government may by notification declare to be liquor for the purpose of this Act;