Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(18) in The Bihar Prohibition And Excise Act, 2016

(18)"denaturant" means any substance prescribed by rule made under this Act, for admixture with spirit to render the mixture unfit for human consumption, whether as a beverage, or internally as a medicine, or any other way whatsoever;