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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(19) in The Bihar Prohibition And Excise Act, 2016

(19)"to denature" means to mix spirit with one or more denaturants in such a manner as may be prescribed by rule made in this behalf under this Act, and "denatured spirit" means spirit so mixed;