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

State of Andhra Pradesh - Subsection

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

(m)"Denatured Spirituous Preparation" for the purpose of these rules shall mean and include every article for manufacture of which denatured spirit has been employed as solvent, reagent or otherwise and which contains alcohol.