Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(7) in Abkari Act, 1 of 1077 (7)Imprisonment:- "Imprisonment" means imprisonment of either description as defined in the [Indian Penal Code.] [The words 'Cochin Penal Code' substituted by Act 10 of 1967.]
