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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(15)(iii) in Bihar Excise Act, 1915

(iii)every process for the rectification, flavouring, blending, or colouring of liquor, or for the reduction of liquor for sale;