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

State of Kerala - Section

Section 24 in Abkari Act, 1 of 1077

24. Forms and conditions of licenses, etc.

- Every license or permit granted under this Act shall be granted-
(a)on payment of such fees, if any;
(b)for such period;
(c)subject to such restrictions and on such conditions; and
(d)shall be in such form and contain particulars - as the Government may direct either generally, or in any particular instance in this behalf.