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[Cites 0, Cited by 0] [Section 67KKK] [Entire Act]

State of Rajasthan - Subsection

Section 67KKK(10) in The Rajasthan Excise Rules, 1956

(10)If the required security and other required amount is not deposited within the time indicated, acceptance of the application may be revoked by the District Excise Officer concerned and the Earnest money deposited with the application and any other amount deposited by the applicant shall in the event of such revocation be forfeited to the State.