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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(a) in The Orissa Prohibition Act, 1956

(a)alters or attempts to after 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