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[Cites 0, Cited by 0] [Section 2(40)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(40)(v) in The Bihar Prohibition And Excise Act, 2016

(v)any substance from which the liquor may be distilled and which is declared by the State Government by notification in the official Gazette to be an intoxicant for the purpose of this Act, or