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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(11) in The United Provinces Excise Act, 1910

(11)"liquor" means intoxicating liquor and includes spirits of wine, spirit, wine, tari, pachwai, beer and all liquid consisting of or containing alcohol, also any substance which the State Government may, by notification declare to be liquor for the purposes of this Act;