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

State of Gujarat - Subsection

Section 2(10a) in Gujarat Prohibition Act, 1949

(10a)[ "denatured spirituous preparation" means [any liquid preparation made with and containing denatured spirit] [Clause (10a) was inserted by Bombay 36 of 1954, Section 2.] [or denatured alcohol] [These words were substituted for the words 'or alcohol' by Bombay 22 of 1960, Section 2(d).] and includes lacquers, French Polish, and varnish prepared out of such spirit or alcohol;][***] [Clause (11) was deleted, by Bombay 22 of 1960, 2(e).]