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(2A) in Abkari Act, 1 of 1077 (2A)[ Blending:- "Blending" means the mixing of two different spirits of the same or different strength; [Inserted by Finance Act 2003 (Act 12 of 2003) with effect from 1-4-2003.]
