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 11] [Section 56] [Entire Act] State of Kerala - Subsection Section 56(b) in Abkari Act, 1 of 1077 (b)[Wilfully does or omits to do anything] [Substituted for the words 'does any Act' by Section 19 of Act V of 1091.] in breach of any of the conditions of his licence or permit not otherwise provided for in this Act; or
