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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(a) in Chhattisgarh Excise Act, 1915

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