Section 49A(1)(b) in The M.P. Excise Act, 1915

[Cites 0, Cited by 1] [Section 49A(1)] [Section 49A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49A(1)(b) in The M.P. Excise Act, 1915

(b)alters or attempts to alter any denatured spirit or denatured spirituous preparation with the intention that such spirit or denatured spirituous preparation may be used for human consumption, whether as a beverage or internally as a medicine, or in any other form or by any method whatsoever; or

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State of Madhya Pradesh - Subsection

Section 49A(1)(b) in The M.P. Excise Act, 1915