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State of Bihar - Section

Section 7 in Bihar Power Alcohol Act, 1948

7. Alcohol to be denatured.

- Every manufacture of power alcohol destined for admixture with petrol or petroleum or for sale to provide motive power for any motor vehicle shall add to its denaturant of such specification and in such proportion as may be prescribed, and different denaturants may be prescribed for power alcohol meant for any of the said purposes.