Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53A] [Entire Act] State of Kerala - Subsection Section 53A(3) in Abkari Act, 1 of 1077 (3)Where an application is made under sub-section (2) the Magistrate shall, as soon as may be, allow the application.
