Section 126(1)(g) in The Karnataka Prohibition Act, 1961

[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

(g)

(i)declaring the process by which spirits shall be denatured in particular areas or for particular purposes;

(ii)for causing such spirits to be denatured through the agency or under the supervision of Government officers;

(iii)for ascertaining whether such spirits have been denatured;

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