Section 84(2)(m) in The Assam Excise Act, 2000

[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

(m)

(i)declaring the process 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 its own officers ;

(iii)for ascertaining whether such spirit has been denatured ;

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