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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(1)(r) in Mizoram Liquor (Prohibition) Act, 2019

(r)"liquor" means any liquor used as a beverage, and which, when so used in sufficient quantities, ordinarily or commonly produces entire or partial intoxication; any liquor intended for use as a beverage or capable of being so used, which contains alcohol, either obtained by brewing, fermentation or by the additional process of distillation, in such proportion that it will produce intoxication when consumed in such quantities as may practically be drunk. It includes any liquid containing or consisting of alcohol and any other substance which the Government may, by notification declared to be Liquor for the purpose of this Act;