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State of Odisha - Section

Section 51 in The Bihar and Orissa Excise Act, 1915

51. Presumption as to any spirit being, or containing or having been derived from, denatured spirit.

- In any prosecution under this Act it may be presumed, unless and until the contrary is proved, that any spirit which is proved to contain any quantity of any denaturant is, or contains, or has been derived from, denatured spirit.