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 2] [Entire Act] State of Karnataka - Subsection Section 2(36) in The Karnataka Prohibition Act, 1961 (36)“toddy” means fermented or unfermented juice drawn from a cocoanut palm, palmyra, date, bagani or any tree of the species of palm or palmyra, and includes sweet toddy or neera;
