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 101] [Entire Act]

State of Rajasthan - Section

Section 38 in Rajasthan Excise Act, 1950

38. Technical irregularities in licence

(1)No licence granted under this Act shall be deemed to be invalid by reason merely of any technical defect, irregularity or omission in the licence, or in any proceedings taken prior to the grant, thereof.
(2)The decision of the Excise Commissioner as to what is a technical defect, irregularity or omission shall be final.