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[Cites 0, Cited by 0] [Section 49A(1)] [Section 49A] [Entire Act]

State of Chattisgarh - Subsection

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

(d)mixes denatured spirit or such altered denatured spirit or denatured spirituous preparation with potable spirit, and such liquor, denatured spirit denatured spirituous preparation, spirit or altered denatured spirit as the case may be, is found unfit for human consumption or causes injury to or death of human being, -