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 0] [Section 568] [Entire Act] State of Uttar Pradesh - Subsection Section 568(6) in Rules under the United Provinces Excise Act, 1910 (6)Without any acid or alcoholic fermentation.(g)"tree" means Tar or Khajur tree or any other kind of palm tree capable of yielding 'Nira'.
