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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(4) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(4)[ Omitted.] [Clauses (4), (6) and (7) of section 3 omitted by Act VIII of 1956.]Beer. - (5) Beer includes ale, stout, porter, cider and all other fermented liquors usually made from malt.