Section 3(2)(b) in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004

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State of Rajasthan - Subsection

Section 3(2)(b) in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004

(b)by the Managing Director or Director authorized in this behalf, if the applicant is a company. 'The registered name and address of the company alongwith names of others Directors would also be furnished.

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State of Rajasthan - Subsection

Section 3(2)(b) in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004