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State of Kerala - Section

Section 62 in Abkari Act, 1 of 1077

62. [ Offence committed by several persons in furtherance of common intention. [Inserted by Act No. 3 of 2010, dated 5.10.2010.]

- When an offence unaer this Act is committed by several persons in furtherance of the common intention of all, each of such persons shall be guilty of that offence as if it was committed by him alone.]