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

State of Karnataka - Subsection

Section 2(24) in The Karnataka Excise Act, 1965

(24)"rectification" includes every process whereby spirits are purified or are coloured or flavoured by mixing any material therewith;[( 24A) "rotten jaggery" means jaggery which is unfit for human consumption or the consumption of which is injurious to health; [Inserted by Act 1 of 1970 w.e.f. 23-12-1969]Explanation. - 'jaggery' shall be deemed to be unfit for human consumption or the consumption of it shall be deemed to be injurious to health if it is of dark brown colour with strong smell or if on chemical analysis it is found to contain more than fifteen percent of reducing sugar or less than seventeen percent of total sugar;]