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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004

(2)[ No Licence shall be renewed if the licence cannot fulfil the turnover criteria fixed by the State Government, from time to time.] [Added by Notification No. F. 4(1) FD/Excise/2014, part II, G.S.R. 6, dated 1.4.2014-Rajasthan Gazette Extraordinary Part IV(C)(I), dated 1.4.2014.]