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 3] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(16) in The Karnataka Excise Act, 1965 (16)"intoxicant" means any liquor as defined in clause (18) or any intoxicating drug as defined in clause (17);
