Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(7) in The Andhra Pradesh Prohibition Act, 1995

(7)'liquor' includes,
(a)spirits of wine, denatured spirits, methylated spirits and rectified spirits, beer, toddy and every liqued consisting of or containing alcohol; and
(b)any other intoxicating substance which the Government may, by notification, declare to be liquor for the purposes of this Act;