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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(7)(b) in The Karnataka Prohibition Act, 1961

(b)“denatured spirituous preparation” means any preparation made with denatured spirit or alcohol and includes liquors, French Polish, Thinners and varnish prepared out of such spirit or alcohol;