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 4] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(2) in Rajasthan Excise Act, 1950 (2)The [State Government] [Substituted by Rajasthan Act No. 8 of 1985.] may, in like manner and for the like purposes, declare what shall be deemed to be "Country Liquor" and "Foreign Liquor" respectively.
