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[Cites 0, Cited by 0] [Section 2(25)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(25)(a) in The Maharashtra Prohibition Act

(a)every process whether natural or artificial by which any liquor or intoxicating drug is produced, prepared or blended and also redistillation and every process for the rectification, flavouring, or colouring of liquor or intoxicating drug but does not include flavouring, blending or colouring of liquor or intoxicating drug lawfully possessed for private consumption; and