(17)[ "spirits" means any alcohol and includes any liquor containing alcohol and obtained by distillation, whether such liquor is denatured or not ; [This clause was substituted for the original clause (17) by section 3(c) of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).]Explanation. - "Denatured" means subjected to a process prescribed by the State Government by notification for the purpose of rendering unfit for human consumption.][***] [Clause (18) was omitted by section 3(d), 1958.]
