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

State of Odisha - Subsection

Section 2(5)(a) in The Bihar and Orissa Excise Act, 1915

(a)"denaturant" means any substance prescribed by rule made in this behalf under Clause (3) of Section 90, for admixture with sprit in order to render the mixture unfit for human consumption, whether as a beverage, or internally as a medicine, or in any other way whatsoever;