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

State of Mizoram - Subsection

Section 2(21) in The Mizoram Excise Act, 1973

(21)"liquor" means intoxicating liquor and includes Zu, Rakzu, all liquid consisting of or containing alcohol and any substance which the Administrator may by notification, declare to be liquor for the purposes of this Act but does not include to be medicinal preparation or toilet preparation under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955;