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[Cites 0, Cited by 7] [Section 49A(1)] [Section 49A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49A(1)(d) in The M.P. Excise Act, 1915

(d)mixes denatured spirit or such altered denatured spirit or denatured spirituous preparation with potable spirit, and such liquor, denatured spirit, denatured spirituous preparation, spirit or altered denatured spirit as the case any be, is found unfit for human consumption or causes injury to or death of human being,-