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(17) in The Karnataka Prohibition Act, 1961 (17)“intoxicant” means any liquor or any intoxicating drug or any other substance which the State Government may, by notification, declare to be an intoxicant;
