(6a)to "denature" means to mix spirit with one or more denaturants in such manner as may be prescribed by rule made in this behalf under clause (3) of section 86, and "denatured spirit" means spirit so mixed;] [Clauses (6) and (6a) substituted by section 6(3) of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914) for original clause (6).]
