Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(10) in The Maharashtra Prohibition Act (10)"denatured” means subjected to a process prescribed for the purpose of rendering unfit for human consumption;
