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

State of Bihar - Subsection

Section 2(5)(b) in Bihar Excise Act, 1915

(b)"to denature" means to mix spirit with one or more denaturants in such manner as may be prescribed by rule made in this behalf under clause (3) of Section 90, and "denatured spirit" means spirit so mixed;