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

State of Odisha - Subsection

Section 2(15)(i) in The Bihar and Orissa Excise Act, 1915

(i)every process whether natural or artificial, by which any [intoxicant] [Substituted by A.L.O. 1937.] is produced or prepared (including the tapping of tari producing trees and the drawing of tari from trees);