Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66A] [Entire Act] State of Rajasthan - Subsection Section 66A(3) in Rajasthan Excise Act, 1950 (3)If the conviction is set aside in appeal or revision the bond so executed shall also become void.
