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[Cites 0, Cited by 1] [Section 58B(1)] [Section 58B] [Entire Act]

State of Kerala - Subsection

Section 58B(1)(c) in Abkari Act, 1 of 1077

(c)imports, exports, transports, possesses or sells any alcoholic preparation containing ingredients not approved by the Commissioner; shall, [on conviction before a competent court, be punished with imprisonment for a term which may extend to three years and with fine which may extent to twentyfive thousand rupees.]