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State of Kerala - Section

Section 25 in Abkari Act, 1 of 1077

25. Counterpart agreement to be executed by licensee.

- Every person taking out a license under this Act may be required to execute a counterpart agreement in conformity with the tenor of his license, and to give such security for the performance of his agreement as the [Commissioner] [Substituted for 'Superintendent' by Section 2 of Act III of 1106.] may require.