Section 3(14)(ii) in Rajasthan Excise Act, 1950

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State of Rajasthan - Subsection

Section 3(14)(ii) in Rajasthan Excise Act, 1950

(ii)charas, that is, the resin obtained from the [..] [Omitted by Rajasthan Act No. 28 of 1961.] hemp plant, which has not been submitted to any manipulations other than those necessary for packing and transport,

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State of Rajasthan - Subsection

Section 3(14)(ii) in Rajasthan Excise Act, 1950