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[Cites 0, Cited by 0] [Section 2(18)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(18)(a) in The Karnataka Excise Act, 1965

(a)spirits of wine, denatured spirits, wine, beer, toddy and all liquids consisting of or containing alcohol [or wash] [Inserted by Act 1 of 1970 w.e.f. 23-12-1969]; and