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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(j) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(j)"Thinner" means a denatured spirituous preparation containing not more than 20 percent of denatured spirit and other ingredients in such proportion as may be specified by the Indian Standard Institution of by the Commissioner;