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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(17) in The Maharashtra Prohibition Act

(17)"foreign liquor” means all liquor produced or manufactured outside India:Provided that the State Government may, by notification in the Official Gazette, declare that any specified description of country liquor shall, for the purposes of this Act, be deemed to be foreign liquor;