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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(18) in Andhra Pradesh Excise Act, 1968

(18)[ "Indian Made Foreign Liquor" means liquor produced, manufactured, or compounded in India after the manner of gin, brandy, whisky or rum imported from foreign countries and includes wine, beer, milk punch hand other liquors consisting of or containing any such spirits, but does not include foreign liquor;] [Substituted by Act No. 17 of 2006, dated 1.3.2006.]