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[Cites 0, Cited by 0] [Section 68A(2)] [Section 68A] [Entire Act]

State of Kerala - Subsection

Section 68A(2)(b) in Abkari Act, 1 of 1077

(b)to advice the Commissioner as to the total requirement of medicinal pre-parations containing liquor or intoxicating drugs or in which alcohol is self-generated during the process of their manufacture, for the whole of the State during one year;