Section 3(3) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(3)[ "Liquor" means intoxicating liquor and includes spirits of wine, methylated spirits, spirits, wine, beer and all liquids consisting of or containing alcohol; also any substance which the Government may by notification in the Government Gazette declare to be liquor for purposes of this Act.] [Clause (3) of section 3 substituted by Act VIII of 1956.]
