Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 34] [Entire Act] State of Rajasthan - Section Section 21 in Rajasthan Excise Act, 1950 21. Sale of excisable article. - No liquor shall be bottled for sale, and no excisable article shal be sold, otherwise than in accordance with the terms and conditions of a licence granted in that behalf.
