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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(d) in Abkari Act, 1 of 1077

(d)where a license or permit has been granted on the application of the holder of an exclusive or other privilege or of a [farmer under Section 20] [Substituted for the words 'farmer of duties under this Act' by Section 11(ii) of President's Act 1 of 1964.] on the requisition in writing of such person; or