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

State of Punjab - Subsection

Section 2(i) in Punjab Sweets (Manufacture) Rules, 1955

(i)"sweets" means any liquor, which is made from fruit and sugar, or from sugar mixed with any other material, excluding malt or grain and which has undergone a process of fermentation and includes wines made wines, mead and metheglin. Use of other alcohol is also permitted for the sole purpose of fortification. Fortification of wines is also permitted with the fruit spirit or brandy produced by distillation through a post-still in the winery itself.