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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(14) in Bihar Excise Act, 1915

(14)"Liquor" includes all liquids consisting of or containing alcohol, such as spirits of wine, spirit, wine, fermented tari, pachwai and bear, and also unfermented tari, and also any other substance which the State Government may, by notification, declare to be liquor for the purposes of this Act;