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

State of Telangana - Subsection

Section 2(7) in Telangana Prohibition Act, 1995

(7)[ 'liquor' includes,- [Substituted by Act No.5 of 1997.]
(a)spirits of wine, denatured spirits, methylated spirits, rectified spirits, wine, beer, toddy and every liquid consisting of or containing alcohol; and
(b)any other intoxicating substance which the Government may, by notification, declare to be liquor for the purposes of this Act;]