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 Nagaland - Subsection Section 2(17) in The Nagaland Excise Act, 1967 (17)"Liquor" means intoxicating liquor and includes all liquid consisting of or containing alcohol; and also any substance which the State Government may, by notification, declare to be liquor for the purposes of this Act.
