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 1] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(5) in The Bihar Prohibition And Excise Act, 2016 (5)"beer" means any liquor prepared from malt or grain with or without addition of sugar and hops and includes beer, ale, stout, porter and such other substances;
