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[Cites 0, Cited by 7] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(9) in Tamil Nadu Prohibition Act, 1937

(9)"liquor" includes toddy, [arrack] [This word was inserted by section 3 (a) (0 of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).], spirits of wine, [denatured spirits] [Those words were substituted for the words 'metholated spirit' by section 3 (a) (ii) 1958.], spirits, wine, beer and all liquid consisting of or containing alcohol;[Explanation. - "Denatured" means subjected to a process prescribed by the State Government by notification for the purpose of rendering unfit for human consumption.] [This explanation was added by section 3 (a) (iii) 1958.]