(3)[ "Denatured" means mixed with such substance and by such process as may be prescribed under Section 42 in order to render any spirit unfit for human consumption whether as a beverage or as a medicine or in any other way what soever]; [Substituted by Rajasthan Act No. 28 of 1961.][(3-A) "Denatured spirituous preparation" means any preparation of denatured spirit or alcohol and includes liquors, French polish and varnish prepared out of such spirit or alcohol]; [Inserted by Rajasthan Act No. 28 of 1961.]
