Section 49A(1)(c) in Chhattisgarh Excise Act, 1915

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State of Chattisgarh - Subsection

Section 49A(1)(c) in Chhattisgarh Excise Act, 1915

(c)has in his possession any spirit or denatured spirituous preparation, in respect of which he intentionally or knowingly allows or knowingly suffers any other person to alter or attempt to alter, in either case with the intention specified in clause (b); any spirit into denatured spirit or into a denatured spirituous preparation; or

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State of Chattisgarh - Subsection

Section 49A(1)(c) in Chhattisgarh Excise Act, 1915