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State of Rajasthan - Section

Section 26 in Rajasthan Excise Act, 1950

26. Grantee of exclusive privilege may let or assign.

- Subject to the conditions of his licence, the grantee of any exclusive privilege ma let or assign the whole or any portion of his privilege; but no lessee or assignee of such privilege or portion of a privilege shall exercise any rights as such unless and until a licence has been granted to him by the Excise commissioner on application made by the grantee.