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 1] [Section 3] [Entire Act] State of Assam - Subsection Section 3(19) in The Assam Excise Act, 1910 (19)"Spirit" means any liquor containing alcohol, obtained by distillation, whether it is denatured or not.
