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State of Rajasthan - Section

Section 32 in Rajasthan Excise Act, 1950

32. Saving of licences in force at the commencement of this Act

- Every licence which was granted under any provision of the Excise Acts or Laws repealed by this Act, shall be deemed to have been granted under the corresponding provision of this Act and shall (unless previously cancelled, suspended, withdrawn or surrendered under this Chapter) remain in force for the period for which it was granted.