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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2) in The Rajasthan Excise Rules, 1956

(2)The pass shall state clearly (a) the name and address of the consignor, (b) the name and address of the consignee, (c) the exact description and quantity of each kind of Foreign Liquor despatched under the pass, (d) the route by which it is despatched and (e) the date of despatch.