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 8(21)] [Section 8] [Entire Act] State of Telangana - Subsection Section 8(21)(b) in Telangana Excise Act, 1968 (b)Any other intoxicating substance which the Government may by notification, declare to be liquor for the purposes of this Act;