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[Cites 0, Cited by 4] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(1) in Rajasthan Excise Act, 1950

(1)When any excisable article has been manufactured or sold or is possessed by any person on account of any other person and such other person knows or has reason to believe that such manufacture or sale was, or that such possession is, on his account, the article shall for the purposes of this Act be deemed to have been manufactured, or sold by or to be in the possession of such other person.