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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(q) in The Assam Excise Act, 2000

(q)"liquor" means intoxicating liquor and includes all liquid consisting of or containing alcohol; also tari and pachwai in any form ; and any substance which the State Government may, by notification, declare to be liquor for the purposes of this Act;