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 2] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(9) in Andhra Pradesh Excise Act, 1968 (9)"excisable article" means, any alcoholic liquor for human consumption ; or any intoxicating drug;
