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 3] [Entire Act] State of Rajasthan - Subsection Section 3(10) in Rajasthan Excise Act, 1950 (10)"Fermented liquor" means wine, Pathan (Pachawai) and fermented Tan, and any other liquor that may from time to time be declared by the [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] to be fermented liquor;
