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[Cites 0, Cited by 0] [Section 2(19)] [Section 2] [Entire Act]

State of Puducherry - Subsection

Section 2(19)(b) in Pondicherry Excise Act, 1970

(b)[ any other intoxicating substance, which the Government may, by notification, declare to be liquor for the purposes of this Act;] [Denatured spirituous preparations to be considered as liquor for the purposes of this Act (vide EOG No.115, dated 23-11-1970]]