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 26] [Entire Act] State of Kerala - Subsection Section 26(a) in Abkari Act, 1 of 1077 (a)if [any fee, duty, tax or rental] [Substituted for the words 'any fee or duty' by Section 11(i) of Presidents Act 1 of 1964.] payable by the holder thereof be not duly paid; or
