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 14] [Entire Act] State of Kerala - Subsection Section 14(f) in Abkari Act, 1 of 1077 (f)prescribe the allowance for wastage of alcohol that may occur in-(i)the process of manufacture of alcohol;(ii)the process of manufacture of any preparation containing alcohol; and(iii)the storage, transport and use of non-duty paid alcohol].
