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[Cites 0, Cited by 0] [Section 2(12a)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(12a)(ii) in Bihar Excise Act, 1915

(ii)any substance from which liquor may be distilled and which is declared by the State Government by notification in the Official Gazette to be an intoxicant for the purpose of this Act, or