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[Cites 0, Cited by 0] [Section 67C(1)] [Section 67C] [Entire Act]

State of Kerala - Subsection

Section 67C(1)(b) in Abkari Act, 1 of 1077

(b)is given an opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the grounds of confiscation; and