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 1] [Entire Act] State of Kerala - Section Section 15A in Abkari Act, 1 of 1077 15A. [ Consumption or use of liquor by persons under the age of [23 years] [Inserted by Section 17 of Act 10 of 1967.] prohibited. - No person under the age of [23 years] [Substituted '21' by Act No. 25 of 2018, dated 6.7.2018.] shall consume or use any liquor.]
