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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(7) in The Karnataka Prohibition Act, 1961

(7)
(a)“denatured” means subjected to a process prescribed for the purpose of rendering unfit for human consumption;
(b)“denatured spirituous preparation” means any preparation made with denatured spirit or alcohol and includes liquors, French Polish, Thinners and varnish prepared out of such spirit or alcohol;