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

State of Assam - Subsection

Section 2(e) in The Assam Excise Act, 2000

(e)"denaturant" means any substance prescribed by rule made in this behalf under clause (m) of Section 84 for admixture with spirit in order to render the mixture unfit for human consumption, whether as a beverage, or internally as a medicine or any other way whatsoever;