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

State of Jharkhand - Subsection

Section 2(5)(a) in Bihar Excise Act, 1915

(a)"Denaturant" means any substance prescribed by rule made in this behalf under clause (3) of Section 90, for admixture with spirit in order to render the mixture unfit for human consumption, whether as a beverage, or internally as a medicine, or any other way whatsoever;