Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Nagaland - Subsection Section 2(6) in The Nagaland Excise Act, 1967 (6)"To denature" means to mix spirit with one or more denaturants in such manner as may be prescribed by rules made in this behalf under Clause (m) of sub-section (2) of Section 36; and "denatured spirit" means spirit so mixed.
