(24)"liquor" includes-(a)[spirits] [This word was substituted for the words 'spirits of wine' by Bombay 22 of 1960, section 2(1).], [denatured spirits] [These words were substituted for the words 'methylated spirits' by Bombay 26 of 1952, section 2(3).], wine, beer, toddy and all liquids consisting of or containing alcohol; and(b)any other intoxicating substance which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, declare to be liquor for the purposes of this Act;
