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[Cites 0, Cited by 0] [Section 57A(2)] [Section 57A] [Entire Act]

State of Kerala - Subsection

Section 57A(2)(iii) in Abkari Act, 1 of 1077

(iii)in any other case,with imprisonment for a term which shall not be less than one year but which may extend to ten years, and with fine which may extend to twenty-five thousand rupees.