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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(3) in Rajasthan Excise Act, 1950

(3)of manufacturing or of supplying by wholesale or of both and of selling by retail, any Country Liquor [Foreign Liquor] [Substituted by Rajasthan Act 28 of 1952.] or intoxicating drug within any local area of [Those parts of the State of Rajasthan to which this Act extends] [Omitted by Rajasthan Act 22 of 1958.].