(12a)[ "intoxicant" means-(i)any liquor, or(ii)any substance from which liquor [may be manufactured] and which is declared by the State Government by notification [ xxx ] [The words "in the Official Gazette" omitted by section 3(8)(6), ibid.] to be an intoxicant for the purpose of this Act, or(iii)any intoxicating drug;]
