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State of Kerala - Section

Section 13A in Abkari Act, 1 of 1077

13A. [ Power to prohibit possession of liquor or drugs. [Inserted by Section 7 of Act XV of 1124.]

- The Government may, by notification, prohibit the possession by any person or class of persons either throughout the whole State or in any local area, of any liquor or intoxicating drug either absolutely or subject to such conditions as [the Government may prescribe.]]