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[Cites 0, Cited by 0] [Section 57A(5)] [Section 57A] [Entire Act]

State of Kerala - Subsection

Section 57A(5)(b) in Abkari Act, 1 of 1077

(b)where a person is prosecuted for an offence under sub-section (3) for being in possession of any liquor or intoxicating drug in which any substance referred to in sub-section (1) is mixed, the burden of proving that he did not know that such substance was mixed with such liquor or intoxicating drug shall be on him.]