Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Rajasthan - Subsection Section 47(2) in The Rajasthan Excise Rules, 1956 (2)[ Wholesale Licences under (1) shall be granted by the Excise Commissioner in such form as may be specified by the State Government.] [Substituted by Notification No. G.S.R. 3, dated 1.4.2005 (w.e.f. 31.1.1957).]
