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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Tripura - Subsection

Section 109(vi) in Tripura Excise Rules, 1962

(vi)Certificate of chemical examiner necessary before use of denaturant. - No denaturant shall be used for denaturing spirit until the Chemical Examiner to the Government of West Bengal has certified that the samples thereof conform with the prescribed specifications and are suitable for denaturing alcohol. When that officer has so certified the denaturants in respect of which he has certified shall be regarded as "approved denaturants"