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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(3) in The Rajasthan Excise Rules, 1956

(3)Every such application must be accompanied by (a) a permit from the appropriate Excise Officer of the District to which the spirits are to be exported, authorizing the import of the spirits, and (b) a duly executed special bond or a reference to the general bond in force.Note. - The permit referred to in clause (a) may be general permit covering all consignments for 1 year.