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

State of Goa - Subsection

Section 2(u) in The Goa Excise Duty Act, 1964

(u)"spirits" means any liquor containing alcohol and obtained by distillation, whether it is denatured or not;
(uu)[ "tap" means to prepare or manipulate the spathe or other part of any toddy producing tree with the object to abstracting toddy therefrom. [Inserted by Amendment Act 20 of 2001.]