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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(24) in The Orissa Prohibition Act, 1956

(24)"spirit" means any liquor containing alcohol and obtained by distillation whether denatured or not;Explanation. - "Denatured" means subjected to a process prescribed by the State Government by notification for the purpose of rendering unfit for human consumption;