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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2)(n) in Rajasthan Excise Act, 1950

(n)[ prohibiting the printing, publishing or otherwise displaying or distributing any advertisement or other matter commending or soliciting the use of or offering any intoxicant or calculated to encourage or incite any individual or class of individuals or the public generally to commit an offence under this Act, or to commit a breach or evade the provisions of any rule or order made thereunder, or the conditions of any licence permit or pass obtained thereunder. [Clauses (n) to (p) added by Rajasthan Act 3 of 1966.]