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

State of Jharkhand - Subsection

Section 2(6) in Bihar Excise Act, 1915

(6)[ "Excisable article" means- [Substituted by ALO.]
(a)any alcoholic liquor for human consumption; or
(b)any intoxicating drug;]