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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(a) in The Maharashtra Prohibition Act

(a)alter or attempt to alter any denatured spirit by dilution with water or by any method whatsoever, with the intention that such spirit may be used for human consumption, whether as a beverage or internally as a medicine or in any other way whatsoever; or