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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(13) in The M.P. Excise Act, 1915

(13)"liquor" means intoxicating liquor, and includes spirits of wine, spirit, wine, tari, beer, all liquid consisting of or containing alcohol, and any substance which the State Government may, by notification, declare to be liquor for the purposes of this Act;