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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(a) in The Karnataka Prohibition Act, 1961

(a)alter or attempt to alter any denatured spirit or denatured spirituous preparation by dilution with water or by any method whatsoever with the intention that such spirit or preparation may be used for human consumption, whether as a beverage or an intoxicating liquor or internally as a medicine or in any other way whatsoever; or