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] [Entire Act] State of Rajasthan - Section Section 8 in The Rajasthan Molasses Rules, 1985 8. No licence in Form M-I shall be granted unless such licence is required by a producer of molasses in respect of molasses produced in his factory as a by-product in the process of manufacture of sugar, Khandsari Sugar, or Gur.
