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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1) in Rajasthan Excise Act, 1950

(1)a person licensed under this Act to cultivate or collect the hemp plant (cannabis Sative) may sell without a licence those portions of the plant from which any intoxicating drugs can be - reanufactrued to any person licensed under this Act to deal in the same or to any office whom the Excise Commissioner may prescribe;