4. Power to declare what shall be deemed to be "country liquor" and foreign liquor" respectively.
- The [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] [ xxx ] [The words "with the previous sanction of the Government of India" omitted by section 2 of, and the First Schedule to, the Devolution Act, 1920 (Act XXXVIII of 1920).] may, by notification, declare what, for the purposes of this Act, or any portion thereof, shall be deemed to be "country liquor" and "foreign liquor", respectively.[ xxx ] [Proviso omitted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937.]
