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

Dadra And Nagar Haveli - Subsection

Section 2(3) in The Dadra and Nagar Haveli Excise Regulation, 2012

(3)"alcoholic beverage or potable liquor" means any beverage containing alcohol in conformity with Bureau of Indian Standards, which may be intoxicating and is fit, for human consumption;