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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(b) in Rajasthan Excise Act, 1950

(b)when such measures, weights and instruments have been prescribed, on the requisition of any Excise Officer duly empowered in that behalf, at any time to measure, weight or test any excisable article in his possession in such manner, as the said Excise Officer may require.