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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(2)(l) in Abkari Act, 1 of 1077

(l)(1) declaring the process by which spirit manufactured in or imported into [the State] [Substituted for the words 'Cochin State' by Section 22(d) of Act 10 of 1967.] shall be denatured;