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Bombay Oil Mills Industries (P) Ltd. Vs Excise Inspector and Others
Decision:
Allowed
05-04-1979
.... ection 3(10) thus: (10) ''Liquor'' includes spirits of wine, methylated spirits, spirits, wine, toddy, beer, and all liquid consisting of or containing alcohol. All these contain alcohol. In other words liquids containing alcohol alone are taken in by the definition. The Kerala Spirituous Prep ...
High Court Of Kerala
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