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 18A] [Entire Act] State of Kerala - Subsection Section 18A(2) in Abkari Act, 1 of 1077 (2)No grantee of any privilege under sub-section (1) shall exercise the same until he has received a licence in that behalf from the Commissioner.
