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[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(20)(a) in The Karnataka Prohibition Act, 1961

(a)every process, whether natural or artificial by which any liquor or intoxicating drug is produced, prepared or blended and also re-distillation and every process for the rectification of liquor; but does not include flavouring, blending or colouring of liquor or intoxicating drug lawfully possessed for private consumption, and