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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Maharashtra - Subsection

Section 143(2)(h2) in The Maharashtra Prohibition Act

(h2)
(i)declaring the processes by which spirits shall be denatured in particular areas, or for particular purposes;
(ii)for causing such spirits to be denatured through the agency or under the supervision of the Government Officers and for the payment of charges for such supervision;
(iii)for ascertaining whether such spirits have been denatured;