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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Kerala - Subsection

Section 12B(2) in Abkari Act, 1 of 1077

(2)No person shall possess any preparation containing liquor or intoxicating drug, other than a medicinal preparation for the bona-fide treatment, mitigation or prevention of disease in human beings or animals, in excess of the quantity specified by the Commissioner.]