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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(2) in Abkari Act, 1 of 1077

(2)As soon as investigation into the offences under this Act is completed, the Abkari Officer shall forward a Magistrate, empowered to take cognizance of the offence on a police report, a report in accordance with sub section (2) of section 173 of Code of Criminal Procedure, 1973 (Central Act 2 of 1974).]