Section 2(5) in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978
(5)'notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.236, Revenue (Excise II) Department, dated 15.12.2015.] Gazette, and the term 'notified' shall be construed accordingly;
