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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(c) in Abkari Act, 1 of 1077

(c)May withdraw Abkari powers from commissioner or other officer appointed under clause (a) or clause (b):-Withdraw from the [Commissioner] [Substituted for 'Superintendent' by Section 2 of Act III of 1106.] or other officer appointed under clause (a) or clause (b) any or all of his powers in respect of the Abkari Revenue;