Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(16) in Bihar Excise Act, 1915 (16)"pachwai" means fermented rice, millet or other grain-whether mixed with any liquid or not, and any liquid obtained therefrom, whether diluted or undiluted; but does not include beer;
