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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(21) in Abkari Act, 1 of 1077

(21)Place :- "Place" includes also a house, building, shop [tent, booth, raft, vehicle and vessel] [Substituted for the words 'tent and vessel' by section 7(j) of Act 10 of 1967.].[(21A) Police Station:- "Police Station" includes any place which the Government may, by notification, declare to be Police Station for the purposes of this Act] [Inserted by Section 3(vii) of Act V of 1091.].