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State of Kerala - Section

Section 49 in Abkari Act, 1 of 1077

49. Law relating to criminal Courts as to Summoning of witnesses to apply..

- The law for the time being in force as to summonses and compelling the attendance of person summoned In Criminal Courts shall, so far as the same may be applicable apply to any summons issued by an Abkari Inspector and to any person summoned by him to appear under the provisions of this Act.