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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(f) in Rajasthan Excise Act, 1950

(f)
(i)declaring [substance and the process] [Substituted by Rajasthan Act 28 of 1961.] by which spirit manufactured in India shall be denatured;
(ii)for causing such spirit to be denatured through the agency or under the supervision of Excise Officers;
(iii)for ascertaining whether such spirit has been denatured;