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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(3) in The Rajasthan Molasses Rules, 1985

(3)Except as directed by the State Government under any law for the time being in force, the licensee holding a licence in Form M-II shall not sell or transfer any molasses possessed by him under the licence.