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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Bengal Presidency - Subsection

Section 86(4) in Bengal Excise Act, 1909

(4)for causing spirit so manufactured to be denatured through the agency or under the supervision of [servant of the [Government] [substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Government Officers.]];