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[Cites 0, Cited by 0] [Section 57A(1)] [Section 57A] [Entire Act]

State of Kerala - Subsection

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

(i)if, as a result of such act, grievous hurt is caused to any person, with imprisonment for a term which shall not be less than two years but which may extend to imprisonment for life, and with fine which may extend to fifty thousand rupees;