Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Punjab - Subsection Section 59(g) in The Punjab Excise Act, 1914 (g)(i)declaring the process by which spirit shall be denatured;(ii)for causing spirits to be denatured through the agency or under the supervision of its own officers;(iii)for ascertaining whether such spirit has been denatured;
