Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Excise Rules, 1956

(2)Every such application shall also be accompanied by:-
(a)an authority of import, issued by the appropriate Excise authority of the State to which the Country liquor is to be exported;
(b)the receipt in proof of the payment of export duty; and
(c)a duly executed bond.