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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(8) in Rajasthan Excise Act, 1950

(8)"Excise Revenue" means revenue derived or derivable from any payment, duty, fee, tax fine- (other than a fine imposed by a court of law) or confiscation imposed or ordered under the provisions of this Act or of any other law for the time being in force relating to liquor or intoxicating drugs;