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[Cites 0, Cited by 0] [Section 58A] [Entire Act]

State of Rajasthan - Subsection

Section 58A(e) in Rajasthan Excise Act, 1950

(e)makes any block for the purpose of counterfeiting excise adhesive labels or holograms or prepares copies by any means of such labels or holograms for the purpose of counterfeiting such lables or holograms or counterfeits excise adhesive labels or holograms or makes any block for the purpose of counterfeiting corks or capsules to be used on bottles, cases, packing or other receptacles containing Indian made foreign liquor or foreign liquor or counterfeits suchcorks or capsules or is in possession of counterfeit excise adhesive labels, holograms, corks, capsules or blocks or any other material to be used for counterfeiting such lables, holograms, corks, capsules,