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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(3) in The Rajasthan Distilleries Rules, 1977

(3)The second kind of denatured spirit is intended for use in the manufacture of transparent soap only and may be issued to any manufacturer of transparent soap to whom a licence in form F.L. 19 has been issued by the Excise Commissioner in accordance with the conditions of his licence. It shall be prepared by the addition of 5 per cent of approved wood naptha to the whole volume of rectified spirit of strength not less than over proof.