(17)"foreign liquor" [means all liquor produced or manufactured outside India:] [These words were substituted for the words 'includes all liquor brought into India by sea, air or land' by Bombay 22 of 1960, Section 2(g).]Provided that the [State] [These words were substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] 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;
