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[Cites 0, Cited by 26] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(24) in The Maharashtra Prohibition Act

(24)"liquor” includes—
(a)spirits , denatured spirits , wine, beer, toddy and all liquids consisting of or containing alcohol; and
(b)any other intoxicating substance which the State Government may, by notification in the Official Gazette, declare to be liquor for the purposes of this Act;