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[Cites 0, Cited by 0] [Section 46D] [Entire Act]

State of Rajasthan - Subsection

Section 46D(b) in The Rajasthan Excise Rules, 1956

(b)for the purchase of denatured spirit by hospitals, dispensaries, educational and research institutions for their bona fide use in excess of the limit of private possession from any distiller holding a licence for wholesale vendor or any other wholesale vendor, or from retail vendor where there is no wholesale vendor.]