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

State of Karnataka - Subsection

Section 2(14) in The Karnataka Prohibition Act, 1961

(14)“foreign liquor” includes all liquors other than country liquor:Provided that the State Government may, by notification declare that any specified description of country liquor shall, for the purpose of this Act, be deemed to be foreign liquor;