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

State of Tripura - Subsection

Section 2(6) in The Bengal Excise Act, 1909

(6)"Denaturant" means any substance prescribed by the rules made in this behalf under Clause (3) of Section 86, for admixture with spirit in order to render the mixture unfit for human consumption whether as a beverage, or internally as a medicine, or in any other way whatsoever;(6-a) to "denature" means to mix spirit with one or more denaturants in such manner as may be prescribed by the rules made in this behalf under Clause (3) of Section 86, and "denatured spirit" means spirit so mixed;