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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(3)(r) in Abkari Act, 1 of 1077

(r)[ for the forfeiture notwithstanding provisions to the contrary contained in the [Indian Contract Act,1872] [Inserted by Act XIII of 1119.] or in any other law, of the whole or any portion of the kists deposited by persons who purchase the right to sell toddy, arrack, foreign liquors or ganja, in addition to damages recoverable by Government on account of the breach of conditions of sale laid down by the Government from time to time]