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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(a) in The M.P. Excise Act, 1915

(a)alters or attempts to alter any [denatured spirit or denatured spirituous preparation] [Substituted by M.P. Act No. 39 of 1982.] with the intention that such spirit may be used for human consumption, whether as a beverage or internally as a medicine, or in any other way whatsoever, by any method whatsoever; or