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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in The Rajasthan Excise Rules, 1956

(2)The application under sub-rule (1) shall be made to the [District Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] concerned, who may, unless there are reasons to the contrary, grant the permit.