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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2) in Abkari Act, 1 of 1077

(2)Abkari officer:- "Abkari Officer" means the [Commissioner of Excise] [Substituted for 'Superintendent of Abkari Revenue' by Section 2 of Act III of 1106.] or any officer or other person lawfully appointed or invested with powers under Sections 4 or 5.