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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(1) in The Rajasthan Excise Rules, 1956

(1)Indian made Foreign Liquor may be imported by a person holding a license for the sale of foreign liquor and also by the Officer of Regimental units in Rajasthan from any distillery, brewery, warehouse or premises licensed for wholesale vend, in any State to which this provision may be applied by the Government by notification on pre-payment of duty in the State of export at the rates in force in the Rajasthan.