Section 49A(1)(b) in Chhattisgarh Excise Act, 1915

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State of Chattisgarh - Subsection

Section 49A(1)(b) in Chhattisgarh Excise Act, 1915

(b)alters or attempts to alter any denatured spirit or denatured spirituous preparation with the intention that such spirit or denatured spirituous preparation may be used for human consumption, whether as a beverage or internally as a medicine, or in any other form or by any method whatsoever; or

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State of Chattisgarh - Subsection

Section 49A(1)(b) in Chhattisgarh Excise Act, 1915