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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(15)(c) in West Bengal Value Added Tax Act, 2003

(c)foreign liquor, whether made in India or not, including brandy, whisky, vodka, gin, rum, liqueur, cordials, bitters and wines or a mixture thereof beer, ale, porter, cider, perry, and other similar potable fermented liquors,