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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(e) in Abkari Act, 1 of 1077

(e)permits persons of notoriously bad character to meet or remain in any such place; shall, on conviction before a Magistrate, be punished for each such offence, [with imprisonment for a term which may extend to six months, or with fine which may extend to [twenty-five thousand rupees] [Substituted for the words 'with fine which may extend to two hundred rupees, or with imprisonment which may extend to three months or with both' by Section 30 of Act 10 of 1967.], or with both].