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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(44) in The Bihar Prohibition And Excise Act, 2016

(44)"Liquor" means country or traditional liquor, Indian Made Foreign Liquor, foreign liquor or any preparation or ingredient, whether solid, semi solid, liquid, semi liquid or gaseous, either made locally or otherwise, that may serve as an alcohol or a substitute for alcohol and is used or consumed for the purposes of getting intoxicated;