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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(1)(b) in Bihar Excise Act, 1915

(b)of manufacturing, storing using, possessing, exporting, importing including wholesale or retail sale of liquor which after manufacture is denatured to render it unfit for human consumption and is thereby termed as denatured spirit, and any other intoxicant: